DINESH MEHTA, J. - (1.) The case at hand calls for attention, intervention and exercise of plenary powers vested in it, by virtue of Article 226 of the Constitution of India.
(2.) The case lying in a narrow compass, has a larger sociocultural concern and even larger canvas.
(3.) The petitioner known as 'Ganga Kumari', has been claiming herself to be a person belonging to feminine gender. The petitioner having acquired requisite educational qualification, vied for the post of Constable in the Constable Recruitment - 2013, advertised vide notification dated 14.7.2013. The petitioner after clearing the written examination successfully underwent Physical Efficiency Test and Physical Standard Test. Her documents and credentials too were found in order; for which her name was shown in the select list published on 13.2.2015, at Sl. No. 148 for the District Jalore.;