KAJAL BANJARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed the present petition assailing the appointment order dtd. 9/12/2019 (Annexure P/4) issued in favour of respondent no. 4 appointing her on the post of Stenographer (Hindi) by District and Sessions Judge, Raigarh.

(2.) Facts of the case, in short, are that on 4/10/2019 an advertisement was issued by the office of District and Sessions Judge, Raigarh for appointment on the post of Assistant Programmer, Stenographer English and Hindi and Assistant Grade-III. The respondent No. 2 and 3 after receiving application for the sanctioned posts, notified the date of the examination which was scheduled on 16/11/2019, 17/11/2019 and 24/11/2019. As per the advertisement, four posts for stenographer (Hindi) were notified out of which 1 post was for the unreserved category and one post each was reserved for Scheduled Caste, Scheduled Tribe and Other Backward Class candidates.

(3.) The petitioner had participated in the selection process. Learned counsel for the petitioner would submit that earlier the examiner has found that the petitioner has committed 20 mistakes while transcribing the dictation given to her, but later on it has been found that petitioner has committed three more mistakes, thus she has committed 23 mistakes, therefore, she was not selected and respondent No. 4 has been selected on the post of Stenographer (Hindi). It has been further contended that the petitioner applied for answer sheet on 14/9/2020 under Right to Information Act, 2005 but no satisfactory information was given to her, therefore, she preferred an appeal under Sec. 19(1) of RTI Act, 2005 but the said appeal was dismissed by the Appellate Authority on 25/1/2020. Thereafter on 27/1/2020 the petitioner has submitted another application under the RTI Act, In response to the same on 5/2/2020, question paper, transcription and computer typed answer book were provided to the petitioner.