SARIKA PASI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner Sarika Pasi under Article 226 of the Constitution of India against the order dated 08.11.2017 passed by the respondent No.2-Direct General of Jail & Reformative Services, Jail Head Quarters, Bhopal (M.P.) whereby petitioner's application for her reappointment on the post of Jail Warder has been rejected.

(2.) In brief, the facts of the case are that the petitioner belongs to a Scheduled Caste category and is also a holder of Vikarm award in athletics in the year 1998.

(3.) The case of the petitioner is that pursuant to an advertisement dated 10.12.2002 issued by the respondent she was appointed on the post of Jail Warder under the special recruitment in the category of backlog post of Scheduled Caste. The petitioner was appointed on the said post on 31.12.2002 and continued till 2016. It is further the case of the petitioner that pursuant to an advertisement dated 12.09.2013, she was appointed as a Physical Education Teacher (P.E.T.) in Jawahar Navodaya Vidyalaya, Veerkhedi Raun, District Bhind (M.P.) where she gave her joining on 02.09.2016.