MINAKSHI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks for the following reliefs:

(2.) The last cut-off date for submitting applications along with relevant documents for the post of Assistant Professor (Obst and Gynae) was 08.06.2020. The petitioner claims to belong to the OBC category. She could not file the said certificate within the cut-off date. She received the said certificate only on 21.07.2020 from the concerned authority. Thereafter, she submitted the same. It was rejected by the respondents. Hence, the instant petition was filed seeking for a writ of certiorari to quash the impugned rejection order and consequently to declare the petitioner to be eligible to participate in the interview.

(3.) Shri M.C. Pant, learned counsel for the petitioner, contends that the application requesting for the OBC certificate was made quite earlier, but unfortunately, the same was received only on 21.07.2020, for which the petitioner cannot be blamed. Because of the delay or inaction of the respondents, the petitioner cannot be asked to pay penalty for the same.