Yashwant Varma,J. - (1.) Heard learned counsel for the petitioner, Sri Birendra Pratap Singh, learned Standing Counsel and Ms. Archana Singh, learned Additional Chief Standing Counsel appearing for the Basic Education Officer.
(2.) This petition has been preferred seeking the following relief:- "i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 09.012021 passed by respondent no.4 (Basic Education Officer, Hathras) as contained in Annexure no.1 to this writ petition. ii) Issue a writ, order or direction in the nature of certiorari quashing the Govt. Order No.1656/68-5-2020 Basic Shiksha Anubhag-5, Lucknow dated 04.12.2020 (Copy of which is not available to the petitioner) iii) Issue a writ order or direction in the nature of mandamus directing commanding the respondents to appoint the petitioner on the post of Assistant Teacher in pursuance of advertisement dated 05.12.2018 being "Sahayak Adhyapak Bharti Pariksha-2019"."
(3.) The petitioner had appeared in a recruitment exercise initiated by the respondents for appointment of Assistant Teachers. She claimed the benefits of reservation by virtue of belonging to the OBC category. By the impugned order however her candidature has been rejected with the respondent noting that the petitioner had furnished an OBC certificate which bore the name of her husband and not the father. Additionally, it was noted that the OBC certificate which carried the name of her father had been issued by an authority in the State of Rajasthan and thus was not liable to be accepted. The respondents ultimately referring to the provisions made in a Government Order of 04 December 2020, have consequently held that the petitioner cannot be offered appointment.;