URMILA RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent therefore, heard finally.

(2.) Being aggrieved by the action of respondents in denying the petitioner to participate in the counselling for appointment as Samvida Shala Shikshak Grade I on the ground that she is over age present writ petition has been filed seeking direction to the respondents to consider her for appointment by extending relaxation as per Rules.

(3.) Facts uncontroverted are that petitioner belongs to other Backward Class, presently working as Samvida Shala Shikshak Grade III under women's quota appointed since 16-09-2006 at Primary Schools, Bhita, Janpad Panchayat Shahpura (Bhitoni). That being a graduate and Post Graduate in Commerce and having the degree of Bachelor in Education, petitioner applied and participated in the eligibility test for appointment to the post of Samvida Shala Shikshak Grade I and secured 186 rank in reserved open category (There is no material on record to suggest that the merit position obtained by the petitioner is under women category). That after having successfully passed the eligibility test the petitioner was called for verification and scrutiny of the requisite documents; whereon, she was informed that having crossed 35 years of age she is not eligible for appointment as Samvida Shala Shikshak Grade I because of her being overage. Petitioner is 48 years of age. Controversy starts here.