- (1.) HEARD the parties finally.
(2.) THIS writ petition has been filed for a direction upon the respondents to consider the petitioner's case for appointment against Scheduled Caste vacancy. Mr. Prem Chand Yadav, learned counsel, appearing for the petitioner, submitted that pursuant to an advertisement NO.2 of 2004 -05 for filling up the post of Veterinary Doctor in the Animal Husbandry Department, petitioner applied as a Scheduled Caste candidate with a caste certificate. She was declared successful in the examination. Pursuant to a Press Notice issued by Animal Husbandry Department she appeared on 20.9.2006 with the required documents, but thereafter she did not receive the letter of appointment and therefore she made representation but as nothing was done, she has filed this writ petition. Relying on certain documents, Mr. Yadav submitted that still there is vacancy in Scheduled Caste category.
(3.) LEARNED counsel appearing for the respondents submitted that petitioner is a Scheduled Tribe by birth though her husband belongs to Scheduled Caste. It is further submitted that petitioner cannot be allowed to claim consideration of her case against the Scheduled Caste or Scheduled Tribe vacancy as it suits her. It is further submitted that if petitioner has crossed the age bar during this dispute, which is a bona fide one, she cannot be considered.;