PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India with the following prayers: "(i) By an appropriate writ or direction, in the nature thereof, the impugned order dated 13.08.2013 passed by the respondent Vikas Adhikari (Respondent no.3) may kindly be declared illegal and unsustainable and consequently the same may kindly be quashed and set aside and necessary directions may kindly be issued to the respondents, to immediately re-instate the petitioner on the post of LDC, with all consequential service benefits, to which she is eligible and entitled under law. (ii) By an appropriate writ, order or direction, in the nature thereof, the respondent may kindly be directed to consider candidature of petitioner for appointment as LDC, against Recruitment-2013, by declaring her eligible, on the basis of her caste to ST Category and she may kindly be allowed to be given benefit of reservation menat for ST (Female) category and accordingly she may kindly be given appointment on the post of LDC with all consequential benefits, at par with those, who have been given appointment. (iii). Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner."
(2.) Learned counsel for the petitioner states that the petitioner is a female candidate (ST Category), who as per the documents does not belong to TSP are. The claim of the petitioner is that TSP benefits was not given on account of her husband who also is not a resident of TSP area but is doing his services in the TSP area. Learned counsel for the petitioner states that the petitioner is entitled because her husband is discharging his duties in TSP area and has got bonafide certificate of such area.
(3.) Leaned counsel for the petitioner has further shown that her husband has also the TSP area certificate dated 03.04.2012. Learned counsel for the petitioner states that since the status of the husband of the petitioner is that an employee in the TSP area and also having the bonafide resident certificate should be permitted all the benefits of TSP area.;