MANNU DHONDIYAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Mr. Manoj Tiwari, learned counsel for the petitioner and Mr. B.D. Kandpal, learned Standing Counsel for the respondent No.2.

(2.) WE do not think that this writ petition can be entertained. In this writ petition, the petitioner has claimed that persons with inferior merits have been called for interview for the posts for which she had applied in pursuance of an advertisement issued by the Public Service Commission.

(3.) THE case of the petitioner is that though she was a better candidate and had better scholastic record, she was illegally avoided and she has not been called for interview, while some others, with inferior records, have been called. The petitioner also takes the exception to the 18 persons, who are being called and who are decidedly inferior to her. The further contention of the petitioner is that her other desired qualifications, like passing the NCC Examination etc., have not been taken into consideration. In short, the contention in the writ petition is that the interview calls have been given to a few privileged, chosen by the Public Service Commission, and in the process, discrimination has been effected.