MEENAKSHI SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PETITIONER has approached this Court on the following brief allegations: Respondent no. 2 (The Uttarakhand Public Service Commission) (hereinafter referred to as the Commission) issued an advertisement dated 10.04.2009, by which 58 posts of Homeopathic Medical Officers were advertised inviting the applications from eligible candidates. The number of posts was increased from 58 to 70. Petitioner is a woman; she was present for the interview; according to her, she secured 60 per cent marks; according to her, the following is the manner, in which the posts are to be filled up in terms of the advertisement:

(2.) IT is the further complaint that out of 21 posts, which were reserved for women candidates, 13 posts are to be filled up by general women candidate, but the petitioner came to know that inspite of her having secured 60 per cent marks, she could not make it. It is the party respondents, on the other hand, who belong to the reserved categories. It appears that they have secured higher marks than the petitioner and they were selected. It is feeling aggrieved by the same, the petitioner is before us seeking the following prayers:

(3.) PLEADINGS have been exchanged.