BASANTI RAUTELA Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) ALL these writ petitions involve identical question of law, therefore, with the consent of the learned counsel for the parties, all the petitions were heard together and are being disposed of with common judgment.

(2.) TO decide and understand the controversy involved in these petitions, facts of Writ Petition No. 1235 of 2010 (S/S), Basanti Rautela v. Uttarakhand Public Service Commission and another, are being taken and summarized as under:

(3.) AS per condition No. 11 of the advertisement, candidate must possess requisite qualification on or before the date of submission of application form and must indicate that on the date of submission of application form, all the requisite qualifications possessed by the candidate. Last date of submission of application for was 30.6.2009. Petitioner submitted her application form for the post of Lecturer (Hindi) within time stipulated in the advertisement. Petitioner was postgraduate in Hindi, however, she earlier did her graduation without Sanskrit subject, therefore, she was undergoing once again graduation course in Sanskrit subject and examinations of B.A. (Sanskrit) were held in the month of July, 2009 and result thereof was declared on 10.9.2009. Petitioner was permitted to appear in the written test and result thereof was declared on 20.7.2010. Thereafter, petitioner was interviewed, however, despite the fact that she was shown selected, she was not appointed saying that she was not having requisite qualification of graduation with Sanskrit subject on or before the last date of submission of application form dated 30.6.2009.