JYOTI JOSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Brief background of the case The petitioner in this case is claiming appointment to the post of Civil Judge (Junior Division) in Bihar Judicial Service. She appeared in the 30th Bihar Judicial Service Competitive Examination, 2018 (hereinafter referred to as 'the Competitive Examination') pursuant to an Advertisement bearing no. 06 of 2018 (Annexure '1' to the writ application) published by the 3rd respondent namely the Bihar Public Service Commission, Patna (hereinafter referred to as 'the Commission') to fill up the 349 posts of Civil Judge (Junior Division).

(2.) The Commission has prepared a combined merit list of 351 candidates which has been made available to the petitioner on her request under Right to Information Act, 2005 (Annexure '4' to the writ application). The name of this petitioner is appearing at Serial No. 180 in the combined merit list/select list. She belongs to unreserved category of candidates. From Annexure '1' to the writ application, it would appear that out of 349 vacancies notified, 175 vacancies are for the unreserved category candidates. A 35 per cent lateral reservation is available for the female candidates, therefore, 62 vacancies in unreserved category shall go to the female candidates. The admitted position is that the Commission made recommendations to fill up all the vacancies and a final select list (hereinafter referred to as 'final select list') was sent to the General Administrative Department vide Letter No. 90 dtd. 2/12/2019.

(3.) The last candidate in general category who found place in the final select list to fill up the notified vacancy meant for the unreserved category had obtained 517 marks and was standing at Serial No. 173 in the combined merit list. Since the petitioner had secured 516 marks (written-456 + interview- 60) was standing at merit position no. 180, she could not get a place in the final select list which was recommended for the appointment. Reliefs prayed in the writ petition 3. In the aforementioned background the petitioner filed the present writ application praying for the following reliefs:-