KHUSHBOO KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondent- Central Selection Board of Constable, Bihar, Patna (hereinafter to be referred to as the "respondent-Board") to declare the petitioner to have passed the written and physical examination for being appointed as Constable in pursuant to Advertisement no. 01 of 2017 and to further direct the respondent-Board to appoint the petitioner on the post of Constable.

(2.) The brief facts of the case are that the Police Headquarters vide memo dated 30/06/2017 had sent requisition to the respondent-Board for initiating recruitment process for appointment of 9900 Constables in the District Police Force-B.M.P. Battalions and other Units, whereafter the Board had published an advertisement bearing Advertisement no. 01 of 2017 on 29/7/2017 for recruitment of 9900 Constables and applications were invited from the suitable candidates, to be filled up by 30/08/2017. The required essential qualifications have been prescribed in the said advertisement including Educational Qualifications, Height, Chest Measurement, Age Limit and the mode and manner of Written Examination as also the Physical Evaluation Test.

(3.) The learned counsel for the petitioner has submitted that the petitioner had filled up the application form online on 15/08/2017, however inadvertently while filling the application form online, the caste of the petitioner was mistakenly mentioned as O.B.C. instead of E.B.C. Nonetheless, the petitioner had received the Admit Card, whereafter she had appeared and passed the written examination held on 15.10.2017, inasmuch as another Admit Card was issued to the petitioner to appear in the Physical Test to be held on16.03.2018. In fact, the petitioner had also cleared the Physical Test and consequently, she was asked to submit her certificates for verification, when the above mistake committed by the petitioner regarding wrong mentioning of her caste was detected. The learned counsel for the petitioner has submitted that at least, the candidature of the petitioner be considered under the General Category by the respondent- Board.