G.P.Mathur, J. - (1.) This special appeal is directed against the judgment and order dated 24.5.2000 of a learned single Judge by which the writ petition filed by the appellant was dismissed.
(2.) An advertisement was issued for making appointment of Routine Grade Clerks on the establishment of the Allahabad High Court. The appellant appeared in the written examination held for making the selection but she failed to qualify for the interview. Thereafter, she filed the writ petition giving rise to the present appeal praying that the result of the written examination be quashed and a writ of mandamus be issued directing the respondents to comply with 20 per cent reservation for women candidates as per Government order dated 26.2.1999. The writ petition filed by the appellant was heard along with 4 other writ petitions which had been filed by those candidates who had not qualified in the written examination and several pleas were raised. The learned single Judge repelled all the contentions of the writ petitioners and dismissed the writ petitions by the judgment and order dated 24.5.2001.
(3.) Sri U.N. Sharma, learned counsel for the appellant, has raised only one submission in the present appeal. Learned counsel has submitted that an order was issued by the U. P. Government on 26.2.1999, wherein it was provided that in any direct recruitment. 20 per cent posts will be reserved for women and as in the recruitment made for Routine Grade Clerks no reservation has been provided for women, the entire recruitment process is vitiated and is liable to be quashed. Since the contention is based upon the Government order, it is necessary to take notice of provisions. The G.O. dated 26.2.1999 has been issued by Secretary to U. P. Government and is in Hindi. Learned counsel has supplied an English translation of the same and the relevant part thereof reads as under : "Subject : Reservation for women in the matter of direct recruitment on posts and public services under the State. Sir, I am directed to state that a decision has been taken by the Government for providing 20% reservation for women in the matter of direct recruitment on posts and public services under the State on the following terms and conditions : ..... .....";