GEETANJALI RAWAT Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard Shri V.B.S.Negi, the learned counsel for the petitioner and Shri B.D. Kandpal, the learned counsel for the respondents.

(2.) An advertisement dated 30th May, 2009 was issued by the Uttarakhand Public Service Commission inviting applications for the post of Lecturers in the various Government Intermediate Colleges / Government Girls Inter Colleges in the State of Uttarakhand. The petitioner applied for the post of Lecturer in English and Lecturer in Home Science and filled up two separate OMR (Optical Marks Reader) forms. In column No. 13 of the said form, the petitioner was required to give the subject and code for the post of Lecturer. The petitioner contends that she had duly filled up column No. 13 and had given the code number and the subject, i.e., English and Home Science respectively and had also filled up the circle indicated in column No.13 specifying the area of subject. The petitioner's application was rejected on the ground that column No.13 was not filled up. The petitioner, being aggrieved, has filed the present writ petition.

(3.) This Court by an interim order dated 21.05.2010 had directed the respondents to produce the original OMR forms filled by the petitioner. In response to the said direction, the relevant page of the OMR form showing the column No. 13 has been produced by the learned counsel for the respondents.