- (1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.
(2.) The instant writ petition has been filed under Article 226 of the Constitution of India seeking following reliefs: (i). For issuance of writ, order(s), direction(s) in the nature of Certiorari or any other appropriate Writ thereby directing the Respondents to issue the Appointment to Petitioner under the Horizontal Reservation of Sports Quota. (ii). To stay the Issuance of Appointments letters to the Finally Selected Candidates and Reserve One (1) Seat for the Petitioner as the Final Result declares the selection of 107 Candidates in total, until the Final Disposal of the Writ and the Ascertainment of Petitioners Right. (iii). To Quash Non-Acceptance or Rejection of Petitioner's Candidature as an "Outstanding Sports Person", pursuant to Horizontal Reservation of Sports Quota under the Advertisement 12/2018, as claimed by the Petitioner and duly acknowledged by the Respondent no. 1 JPSC. (iv). To direct the Respondents to Consider the Sports Certificate of the Petitioner, under the Point No. (ii) and Point No. (iii) of the Sports Standard Parameters of the Advertisement 12/18, published by Respondent No. 1 JPSC and the Sports Memo No. 1709 dated 12-09-2007 of the Government of Jharkhand. (v). To Direct the Respondents to Engage the Sports Officials/Experts for the Correct/True Interpretation of the Certificates of the Petitioner in accordance with the parameters of discipline/sports of Lawn Tennis in the light of the Standards under Point No. (ii) and Point No. (iii) of Sports Quota Recruitment as given under the advertisement itself.
(3.) The brief facts of the case, as per the pleadings made in the writ petition, which are required to be enumerated herein, read under as: In pursuance to the advertisement being Advertisement No. 12/2018 floated by Jharkhand Public Service Commission (in short 'JPSC'), for direct appointment of Civil Judge (Junior Division) under Jharkhand Judicial Service, the writ petitioner applied for the said post and participated in the process of selection. She was declared successful in Preliminary Entrance Test and Main Examination (Written Test) and was provisionally selected for interview in which she appeared but was not finally selected. It is the case of the writ petitioner that she applied for the said post claiming Horizontal Reservation of 3% under 'Sports Quota' , being a meritorious sports person for the sports of 'Lawn Tennis', as mentioned in Column 1(d) of the advertisement, but her candidature has not been considered by the JPSC under Sports Quota in spite of the fact that she has been awarded medal and certificate at national and university level for the sports of 'Lawn Tennis'; hence the present writ petition. ;