GAYTRI KUMARI Vs. JHARKHAND STAFF SELECTION COMMISSION, NAMKUM

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents for appointment to the post of Forest Guard in the district of Koderma under the unreserved female category pursuant to the Advertisement dated 19.09.2014.

(2.) The short facts lying in narrow compass is that an advertisement dated 19.09.2014 was floated by the State Government for appointment to the post of Forest Guard. Pursuant thereto, the petitioner having the Degree of Bachelor in Computer Application and fulfilling the other required qualifications, applied for the same under unreserved female category in the district of Koderma. Thereafter, admit card was issued for appearing in the examination and roll number was allotted to the petitioner. In view of the said admit card, the petitioner appeared in the preliminary test, mains, physical test as well as medical test, in which the petitioners were declared successful. After qualified in all the events, the petitioner along with other candidates were directed to appear before the Commission Office at Kali Mandi, Chai Bagan, Namkum, Ranchi for verification of their certificates between 23.01.2017 to 27.01.2017. Thereafter, the petitioner appeared before Commission's Office at Namkum, Ranchi along with the required documents on 25.01.2017.

(3.) It is specific case of the petitioner that though she fulfills the requisite qualification for appointment to the post of forest guard and having been declared successful in all the events, but surprisingly her name does not find place in the finally selected candidates. As the petitioner was not selected after qualifying in all the events, she has been constrained to knock the door of this Court for redressal of her grievances.