Ashoke Kumar Dasadhikari, J. - (1.) The grievance of the writ petitioner in this case is that she appeared and contested in general category for appointment as Assistant Teacher but she had been treated as Scheduled Tribe category by the School Service Commission.
(2.) Learned Counsel appearing for the petitioner submits that all through her application and certificates. everything she submitted before the School Service Commission for appointment and selection, are in general category She also contested as general category candidate but the respondent authorities treated her as scheduled tribe candidate and refused to give her appointment. Last occasion I directed the School Service Commission to. produce the answer scripts of the petitioner as well as the score-sheet and merit list of the candidates. Today the concerned respondent produced the merit list of all candidates through their representative.
(3.) Learned Counsel for the writ petitioner submits that the action on the part of the respondent School Service Commission is illegal and arbitrary and they should be directed to recommend the case of the petitioner.;