PRATIBHA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE question involved in this writ appeal is as to whether the time to submit the applications for appointment to the post of Women Police Sub -Inspectors (Civil) is extended from 07.10.2014 to 08.10.2014 or not.

(2.) THE learned Single Judge, while dismissing the writ petition, has concluded that all the applicants have uploaded their applications through electronic media on 07.10.2014. However nothing is observed in respect of the question as to whether the time is extended up to 08.10.2014 or not.

(3.) SRI . C.S. Patil, learned Addl. Government Advocate opposed the writ appeal on the ground that, by mistake the official of the department has mentioned the last date as 08.10.2014 in the official website. But as a matter of fact, the last date was 07.10.2014 itself. He further submits that, in the Gazette notification as well as in paper publication, the last date was 07.10.2014. In that regard, the affidavit of the official is submitted before this Court. He brings to the notice of this Court that the physical test is already over and the written tests are to be conducted on 11th December 2014.