SUJALA S. KUMARI Vs. KERALA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Being aggrieved by the judgment dtd. 13/5/2022 dismissing WP(C)No.19083 of 2021, that was filed by the appellant inter alia for a direction to the first respondent to issue print out of the answer scripts of the petitioner in the departmental test for the purpose of declaration of probation/promotion, this appeal is filed.

(2.) The short facts necessary for the disposal of the writ appeal are as follows:-

(3.) The learned single Judge found that since the results were published on 1/3/2021, which fact is known to the appellant on the basis of which she had requested for re-checking of the marks within time, the application for getting the copy of the answer of the script ought to have been made within 30 days from the date of publication of the result, since the application was made only on 24/5/2021, the same was belated and accordingly rejected the contention of the appellant. The learned single Judge also rejected the contention of the appellant that 30 days time had to be reckoned from the date of publication of the result of the re-checking of marks. The argument of the appellant that she was prevented from submitting an application for obtaining the answer script due to the lock down imposed was also found to be factually wrong as the lock down was imposed only with effect from 8/5/2021, and on these grounds the writ petition stood dismissed.