PEMESHWARI CHATURVEDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner Pemeshwari Chaturvedi has been declared ineligible on the ground that she did not submit verified/attested mark-sheet of High School Certificate Examination and B.Sc. Nursing or qualifying examination. The petitioner did submit duly attested copies at the time when the claims and objections were invited, however, she was still declared ineligible because the said submission was after the cut off date.

(3.) It is not the case of the respondents that the petitioner lacks qualification or is less than minimum age or more than maximum age limit. The only flaw is about submission of non-attested copies. In this regard, one cannot lost sight of the recent decision taken by the Central Government doing away with the system of getting the certificates verified/attested from the Gazetted Officer or by the Public Notary. Requirement of submitting duly verified and attested certificates involves longer procedure and most of the time a candidate is required to take undue pain by moving from one office to another for getting the documents verified/attested or making unnecessary expenses for getting the same notarized.