SWETA SINHA Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner invoking the jurisdiction of this Court under Article 226 of the Constitution of India, questioning the legality and validity of the selection process undertaken for appointment to the posts of Class-IV employees (Peon) in the Judgeship at Madhubani pursuant to Employment Notice No. 01/2016.

(2.) The petitioner seeks quashing of the select list dtd. 29/11/2016 published by the authorities of the Madhubani Judgeship on the ground that the said selection was conducted in violation of the reservation policy of the State Government providing horizontal reservation for women candidates.

(3.) The petitioner further seeks a direction upon the respondent authorities to prepare a fresh select list by applying the reservation policy notified by the Government of Bihar through Resolution No. 963, dtd. 20/1/2016 and to consider the petitioner for appointment against the post in question.