Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "1. Verbal order of the respondetns dated 29.05.2017 by which the respondent no.2 denied for making a correction in the martial status and category of the petitioner in her application form may kindly be declared, illegal, arbitrary, unjust.
(2.) The respondents may kindly be directed to make a correction in the category and marital status of the petitioner in the applicatino as Widow OBC Female.
(3.) The respondents may kindly be directed to provide the appointment to the petitioner on the post of Teacher Grade-III, Level I as per her merit while considering her category as female in Widow of OBC category will all consequential benefits. 4. 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 participated in the selection process for recruitment on the post of Teacher Grade-III, Level-I arising out of the advertisement dated 06.07.2016. The petitioner got married on 20.02.2007 and her husband expired on 28.05.2007 i.e. about three months after marriage. Th death certificate, as issued on 04.06.2008 Annex.4 of the writ petition, by the competent authority, reflects the said factual position. The petitioner applied in the category of Widow OBC Female, but inadvertently, due to silly mistake on the part of the computer operator of E-mitra, in the category as well as in the column of marital status, in the application form, the petitioner mentioned herself as married and in the next column, she mentioned the name of her husband as Late Rakesh. 3. Learned counsel for the petitioner has further pointed out that in the application form itself, the petitioner had mentioned her category to be Widow OBC Female and had also mentioned her husband as Late Rakesh but for a bonafide mistake in the marital status, the petitioner's marital status has been mentioned as 'married'. Thereafter, a list of selected candidates came to be published by the respondents wherein the name of the petitioner did not find place, particularly in the category of Widow OBC Female, despite securing the required merit in the said category.;