KUMARI RUBY CHOUDHARY @ RUBY DUTTA, WIFE OF KEDAR NATH DUTT, RESIDENT OF NEAR SADAR HOSPITAL, MAKATPUR, P.O. AND P.S. MUFFASIL, DISTRICT Vs. STATE OF JHARKHAND THROUGH THE SECRETARY, DEPARTMENT OF SOCIAL WELFARE, WOMEN AND CHILD DEVELOPMENT, GOVT. OF JHARKHAND, H.E.C. GOLCHAKKAR, P.O. AND P.S. DHURWA, DISTRICT

JUDGEMENT

(1.) Aggrieved of her exclusion from selection on the post of Lady Supervisor, the petitioner has approached this Court.

(2.) Heard.

(3.) The learned counsel for the petitioner, referring to the counter-affidavit filed on behalf of the respondent- Jharkhand Staff Selection Commission, submits that on a specific query of the Commission, Indira Gandhi National Open University (IGNOU) vide its letter dated 12.11.2014 has clarified that the applicants who pursued the course in Organizing Child Care Services (ACC1) can be considered for appointment on the post of Lady Supervisor. The learned counsel contends that the course, that is, (ACC1), when seen in the context of the brochure and the marks obtained by her, makes the petitioner eligible for appointment on the post of Lady Supervisor.