REENA TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) THE case of petitioners is that in pursuance of advertisement published in newspaper Hindustan dated 27th March, 2002 they applied for admission in A.N.M. 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 including the list of Scheduled Tribe candidates, vide notice published on 7th April, 2002. The petitioners being successful Scheduled Tribe candidates were called for and they turned up on 10th April, 2002 with all their original certificates for admission but the Principal, A.N.M. School, Dhanbad after verifying all certificates and medical examination refused to admit them on 11th April, 2002. The petitioner on the ground that they are not original residents (moolvasi), their names having not recorded in 1932 survey records.

(3.) THE counsel for petitioners informed that the petitioners have been allowed by the Principal, A.N.M. School, Dhanbad to attend the classes but they have not been admitted.