DOLLY KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has sought for the following relief/reliefs:

(2.) Pursuant to the advertisement dtd. 21/8/2019, petitioner as a female candidate submitted application for the post of Police Sub- Inspector. The advertisement is for four types of posts namely Police Sub-Inspector, Sergeant, Assistant Superintendent Jail (Direct Recruitment) and Assistant Superintendent Jail (Ex- Servicemen). The petitioner instead of claiming reservation under EBC, wrongly mentioned in the application as BC (Backward Classes). She was permitted to participate in the process of selection like written examination and physical test and she has cleared all those examinations including physical efficiency test which is stated to have been held on 6/4/2021. She was not permitted to participate for further process on the score that petitioner's claim is under EBC category whereas she has written in the application as BC category. In the result, petitioner's application is to be cancelled in terms of conditions stipulated in the advertisement paragraph Nos. 2, 3, 6.

(3.) Learned counsel for the petitioner submitted that there is error committed by the petitioner in filling up of application form only to the extent of BC, Backward Classes in stead of EBC. It is a curable defect, therefore, petitioner's candidature is to be considered under EBC category while curing the defect.