MONIKA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder direction has been sought for upon the Jharkhand Staff Selection Commission (in short JSSC) to reevaluate the answer sheet of the petitioner in a Post Graduate Trained Teacher Competitive Examination 2017 conducted for the post of Post Graduate Trained Teacher of 10+2 School as the petitioner has been granted 290.0260677367 marks which is slightly less than 290.5932703064 in EBC category-I because she has not been given marks for the question no.59 in paper Hindi in which the correct answer is different than indicated and also she has not been considered reservation under the female category which contains of provision to grant reservation to the extent of 7 %.

(2.) It is the case of the petitioner that in pursuance to the notice inviting application she has made application for consideration of her candidature to be appointed as Post Graduate Trained Teacher, in which she has been declared to be unsuccessful.

(3.) The grievance of the petitioner is that she has been declared to be unsuccessful since she has short of only fraction of marks and if the marks for the question no.59 in Hindi would have been granted she would have been selected under the EBC category. Further the petitioner belongs to the female category and therefore she is entitled to get the benefit of reservation under the female category.