SUBRATA TALUKDAR,J. - (1.) Party/parties are represented in the order of their name/names as printed above in the cause-title.
(2.) It transpires at the hearing and on consideration of the materials placed, that the facts in this writ petition are pari materia to the facts and the law as discussed in WP 29634(W) of 2015, May, 2018.
(3.) Noticing the facts of the present case, the petitioner was in possession of qualification over and above the qualification required by the Recruitment Rules (R.R.) for the post of Sahayika. Although Ms. Patra, learned Advocate for the petitioner, argues that having regard to the catena of decisions pronounced by the Court, the possession of higher qualification should not operate as a bar to the petitioner claiming employment in respect of her service where no prejudice or loss is shown to be caused to the employer, on the other hand learned Government Pleader asserts that the petitioner is guilty of committing fraud while obtaining employment.;