SUSHMA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE writ petition has been preferred by the petitioners for direction on the respondents to admit them in the Auxiliary Nursing and Midwife School, Dhanbad (A.N.M. for short), they having found successful and selected against their respective category, including Scheduled Caste.

(2.) THE case of the petitioners is that in pursuance of advertisement published in newspaper Hindustan dated 27th March, 2002, they applied for admission in ANM course. Initially, the respondents took decision to hold competitive test but later on such decision was modified and intimated vide notice published in newspaper Prabhat Khabar on 6th April, 2002, wherein it was mentioned that the select list will be prepared on the basis of marks obtained in matriculation examination instead of written test. Thereafter, a Selection Committee selected candidates on the basis of matriculation marks and published list of successful candidates on 7th April, 2002. The petitioners being successful candidates, their names having shown at Sl. No. 9 of SC Category (for petitioner No. 1), Sl. Nos. 10 and 18 of General Category (for petitioner Nos. 2 and 3 respectively) and Sl. No. 6 of B.C. Category (for petitioner No. 4), they were called for and they turned up on 10th April, 2002 with all their original certificates for admission, they were asked to come on the next date when the Principal, ANM School, Dhanbad after verifying all certificates refused to admit them on 11th April, 2002 on the ground that they are not original residents (Moolvasi) of Jharkhand, their names having not recorded in 1932 Survey Records.

(3.) IN spite of order passed on 28.8.2002, no counter -affidavit has been filed by the respondents.