(1.) The State Public Service Commission (from hereinafter referred to as "Commission") had advertised certain vacancies for the post of Review Officer as well as Assistant Review Officer for the Secretariat (Uttarakhand) as well as for the Commission. It was a combined examination and selection for Review Officer/Assistant Review Officer for the above two Government bodies. The advertisement was issued on 28.02.2007. Out of which for the post of Review Officers in both the Government bodies posts were also reserved for women. The petitioner applied for the post of Review Officer as a woman candidate in the said examination. Initially there was a preliminary examination conducted on 22.11.2009. The selected candidates were called for main examination i.e. written examination on 3/4.09.2010 and for typing and computer efficiency test on 01.10.2010 to 04.10.2010.
(2.) It is an admitted case by the respondents that petitioner had qualified in the above examination as she had secured 200 marks. Nevertheless there were better candidates available than the petitioner and therefore the name of the petitioner did not figure in the final select list.
(3.) Apart from the above fact, the petitioner has drawn the attention of this Court towards two corrigendums (Annexure No. 4 to the writ petition), dated 16.11.2011 and 29.11.2011 respectively, issued by the Commission stating that certain selected candidates whose roll nos. and names have been given in the corrigendum have not been able to submit their documents for verification and they were given 15 days time to submit their documents for verification otherwise it was said that their candidature would be deemed to have been cancelled.