@JUDGMENTTAG-ORDER
Amreshwar Pratap Sahi, J.@mdashHeard Shri Preet Pal Singh Rathore, learned Counsel for the petitioner, Shri Mohan Dharia, learned Counsel for the respondent No. 3 and the learned standing counsel.
2. The contention raised on behalf of the petitioner is that in the event another lady is appointed against the second post it will amount to 100% reservation in favour of the female category candidates, inasmuch as, the first post has already been filled up within the said category.
3. The aforesaid argument is misconceived, inasmuch as, the second post is being filled up by inviting all candidates of the General Category including female candidates. Thus, a female candidate who may be higher in merit can always be selected without getting the benefit of 50% reservation quota against the second post.
4. The writ petition lacks merit and is accordingly dismissed.
