Arindam Sinha, J. - (1.) Affidavit-Of-Service is filed.
(2.) Writ petition has been listed under the heading 'To Be Mentioned' at the instance of petitioner. Mr. Sikdar, learned advocate appears on her behalf and submits, she is entitled to reservation which is being denied to her. Appointments to the post for which she had applied is due to be made which is why the urgency.
(3.) He demonstrates from annexures to the writ petition that petitioner had applied on 20th June, 2015 to the appropriate department of State for issuance of caste certificate - Other Backward Classes, category 'B'. The Caste Certificate was issued on 29th September, 2016. Petitioner knowing her caste had applied for the post since advertisement was issued in the meantime. She made declaration accordingly in the application. Last date of submitting application was 31st August, 2016. She, as did not have caste certificate on that date, could not submit the same with the application but furnished it upon issuance, prior to taking written test. It is his submission that his client had cleared not only the written test but also viva voce and computer test required for selection to the post. He relies on the majority view in a three-Judges Bench judgment of Supreme Court in the case of Ashok Kumar Sharma vs. Chander Shekher, 1993 Supp2 SCC 611, in paragraphs 8, 9 and 15.;