DR SHIKHA KHAKHA Vs. EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to follow hundred point roster in appointment of Headmaster pursuant to recruitment procedure and recommendation of JPSC, which has not been followed up. Petitioner has further prayed for a direction upon the respondents to appoint her against the reserved and vacant post of Headmaster under the Scheduled Tribes category.

(3.) The facts of the case as has been delineated in the writ petition is that pursuant to advertisement notice no. 15/2006 inviting application for appointment of Head Master in Government High School, petitioner and others applied for the post of Head Master. It is case of the petitioner that she qualified in the examination and her name appeared in the list of successful candidates published on 21.02.2008 and, thereafter, she was called for counselling and for verification of her certificates. Petitioner duly appeared in the counselling and thereafter merit list was prepared and recommended to respondent no. 2 for appointment. It is case of the petitioner that out of the said revised merit list, persons from different categories had been given appointment as Head Master in Government High School but not a single candidates from the Scheduled Tribes Category have been appointed though 17 names had been recommended from the said category. Petitioner's name appeared at serial no. 3 in the revised category. It is further case of the petitioner that hundred point roster in terms of Jharkhand Reservation of vacancies/post for Scheduled Caste/Scheduled Tribes has been fixed by the Government vide Notification no. 6329, dated 20.11.2003 even then the RC respondents are not following the same. It is further contended that the respondents are also not following the resolution no. 3169, dated 05.11.2004, which speaks about reservation from the Scheduled Tribes and Scheduled Caste category. It is further case of the petitioner that her name also appears at serial no. 32 in the common list prepared in W.P.(S) No. 301 of 2009. It is further contended that there were 257 vacancies in the year 2006 and still most of the seats are lying vacant. Petitioner has already completed more than 20 years of service as an Assistant Teacher.