RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Piyush Mishra, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for opposite party Nos.1 to 4 and Sri Ajay Kumar, learned counsel for the opposite party No.5.
(2.) On the first date of admission, this Court has passed the order dated 12.08.2021 as under:- "Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1, 3 and 4, Sri Ranvijay Singh, learned counsel for the respondent No.2 and Sri Ajay Kumar, learned counsel for respondent No.5. In compliance of the judgment and order passed by this Court vide order dated 14.12.2020 in Writ Petition No.11079 (S/S) of 2020, the respondent has passed the impugned order dated 14.7.2021, rejecting the claim of the petitioner. Submission of learned counsel for the petitioner is that the respondent has not applied its mind and in total disregard of the direction issued by this Court, has proceeded to pass the impugned order. Next submission is that the petitioner has passed his high school examination from the C.B.S.E. Board. In the mark sheet, only grade is provided and specified the percentage of marks grade-wise. By multiplying the total marks of the subject, he filled up the marks obtained in the high school in the application form, which has not been taken into consideration while passing the impugned order. On the other hand, Sri Ranvijay Singh, learned counsel for respondent No.2 requested for the grant of one day time to seek instruction in the matter and assured this Court that in case the petitioner is found eligible and qualified as per the appendix framed under the 1981 Rules, his claim shall be given consideration. Accordingly, put up this matter as fresh on 16.8.2021."
(3.) Sri Ran Vijay Singh, learned Additional Chief Standing Counsel, has submitted that however he has not received complete instructions in the matter but on the basis of telephonic instructions he has been apprised that the case of the petitioner has been considered in terms of the Government Order dated 05.03.2021 and pointing out that the application form of the petitioner has not been filled up as per the documents relating to her examination, her candidature has been rejected.;