ANITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has prayed for issuance of writ of mandamus, commanding upon the respondents to consider the case of the petitioner for appointment on the post of Police Constable, and further prayer has been made for direction to the respondents to bring the answer sheet of all the female candidates so as to verify, whether any biasness incurred in allotting the marks in the answer sheet.

(2.) Learned counsel for the petitioner submits that the action of the respondents is in breach of Article 14 and 16 of the Constitution of India and the case of the petitioner has not been considered in right perspective.

(3.) A counter affidavit dated 30.10.2012 has been filed by the respondent no.4, wherein, it has been submitted that the petitioner is not eligible to the post because she obtained only 37 marks, whereas those candidates of the Backward Class-II Category whose date of birth was up to 10.01.1991 in the first list, and up to 05.07.1991 in the second list, obtained 38 marks were selected for appointment.