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Judgment
The petitioner herein, who applied to the post of Junior Clerk, approached this Court apprehending that she may be denied the grace mark of 5 for
candidates belonging to the home district, over and above the marks secured in written test and interview.
When the matter came up this Court, this Court by an interim order dated 16.12.2020 had directed that 5 marks shall be given as grace mark, if she
proved her residence within the area of operation, by producing necessary certificates.
Today, when the matter was taken up, the learned Counsel for the petitioner submitted that the provision relating to grace mark is held to be
unconstitutional by a Division Bench judgment of this Court and accordingly the matter has become infructuous. It was also submitted by the learned
Counsel that the interview has not been held so that the interim order has not been given effect to.
Having noticed the above, I am inclined to dispose of the writ petition recording that the matter has already become infructuous by the Division
Bench judgment and recording the submission of the petitioner that the interview has not been held and consequently the interim order become non
workable now.
The writ petition is closed accordingly.