MEERA SHARMA Vs. STATE

JUDGEMENT

(1.) The appellant and respondent No.3 responded to Advertisement Notice No.09 of 1997 dated 24.10.1997 and sought consideration for being selected and appointed on the post of Sericulture Assistant. Respondent No.3 was selected and appointed on the post of Sericulture Assistant in year 2003. The appellant alongwith one Sanjay Romitra challenged the selection/appointment of respondent No.3, inter alia, on the grounds that the respondent No.3 was not possessed of the qualification prescribed in the Advertisement Notice as also the Statutory Rules notified vide SRO 347 of 27.06.1979 (for short 'Rules of 1979') whereunder the 'minimum qualification for direct recruitment' for the post of Sericulture Assistant is prescribed as B.Sc. (Natural Science) with P.G. Diploma from any Institute recognized by the Central Silk Board. Additional 30 marks were also given to respondent No.3 when she was not entitled to get the same .

(2.) Respondent No.3 filed reply/objections to the Writ Petition of the appellant, in which, it was stated that respondent No.3 was possessed of the prescribed qualification. The Service Selection Board also disclosed the criteria, which was adopted for the selection of Sericulture Assistant. The Service Selection Board adopted the following criteria:-

(3.) Learned Writ Court dismissed the Writ Petition vide its the judgment dated 30.11.2012. The appellant who was Petitioner No.1 in the writ petition, has challenged the judgment in this Letters Patent Appeal.