Dr. Pushpendra Singh Bhati, J. - (1.) - The petitioner has preferred this writ petition for the following reliefs:- "a) by an appropriate writ, order or direction, the action of the respondents while not considering candidature of the petitioner for appointment on the post of ANM on account of changing the criteria of preparation of select list vide condition No. (i) of the order dated 03.10.2017 and while not adopting the relevant reservation policy is per se illegal, arbitrary, unjust, contrary to the object of recruitment process and so also violative to Articles 14, 16 and 21 of the Constitution of India and the same be quashed and set aside. b) by an appropriate writ, order or direction, the respondents may kindly be directed to consider candidature of the petitioner for appointment on the post of ANM and if petitioner comes in merit she be offered appointment. c) the respondents may kindly be directed to fill the total posts of SC category. d) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. e) Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) On the arguments of learned counsel for the petitioner, this Court passed order on 13.12.2017, which reads as follows : "Learned counsel for the respondent is directed to give statement on two counts:- Firstly, as to how the reservation has been made applicable in the district-wise merit. Secondary, whether the merit list was operated till the last meritorious candidate is taken in their respective category and there is any minimum bench mark which the candidate is supposed to qualify."
(3.) Learned counsel for the petitioner firstly states that inspite of order of this Court reservation has not been made applicable and secondly the criteria of percentile is not in accordance with law. Learned counsel for the petitioner further states that prescribing any minimum percentile formula at this stage will be prejudice their case.;