BABITA Vs. STATE (GOVT. OF NCT, DELHI)

JUDGEMENT

(1.) Despite a direction given to the Petitioner on 14th September, 2010 to file written submissions in two pages before the next date of hearing, which was 18.11.2010, written submissions have still not been filed.

(2.) It is the case of the Respondent that the petitoner had not acquired the requisite qualification on the closing date. Furthermore, the Petitioner also failed to deposit the requisite examination fee. Even the form filled in by the Petitioner was submitted much after the last date of receipt of applications.

(3.) Counsel for the Respondent relies on a decision of the Division Bench in WP(C) No. 13525/2009 decided on 2.12.2009 titled Poonam Rani v. GNCT and Ors., holding that once the closing date has been prescribed in the concerned advertisement and it is stated that the educational qualification, experience etc. shall be determined as on that date, then in case the necessary certificates etc. have not been produced and the qualifications have not been attained before that date, the candidature cannot be considered.