NATHU LAL JAROLI Vs. STATE WATER RESO

JUDGEMENT

(1.) Having remained partly successful in the selection process pursuant to advertisement dtd. 9/4/2007 (Annex.1), the petitioner (working as Platoon Commander) herein seeks appointment on the post of Sub-Inspector (instead of Platoon Commander) in general category seeking parity with her similarly situated counter-parts, who have been given appointment by virtue of this Court judgment dtd. 20/9/2011 in SBCWP No.3705/2009.

(2.) Briefly speaking relevant facts are that the respondents advertised 151 posts for Sub-Inspector (A.P.), 87 posts for Platoon Commander (Sub-Inspector R.A.C.), and 6 posts for Sub-Inspector (M.B.C.). Among these, 22 posts in the Sub-Inspector (A.P.) cadre, 13 posts in the Platoon Commander (Sub-Inspector R.A.C.) cadre, and 1 post in the Sub-Inspector (M.B.C.) cadre were reserved for OBC candidates. In response to this advertisement, the petitioner applied for the position and took the examination. In the final result her total score was reduced by 5 marks due to the scaling process.

(3.) The stand taken by the respondents in their reply inter alia is that the last cut-off marks for general (Female) were 263, whereas, according to the petitioner's own assertion, she secured only 235 marks. According to her marksheet, the petitioner secured 85 marks in Hindi, but the scaled marks were mentioned as 80, thus reducing her aggregate score by 5 marks due to scaling.