POOJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) The case of the petitioner is that vide advertisement dtd. 11/3/2024, the respondent no.3 advertised 1455 Group "C" posts of "Nursing Officer (Female/Male)" for Diploma Holder / Degree Holder in Government Medical Colleges and State Cancer Institute, Haldwani. The last date to submit the online application was 1/4/2024. The petitioner having requisite educational qualification for the appointment, submitted the online application form as General Category candidate Sub Category "person with disability" within the prescribed time frame. She was called for verification of the documents. Her name was at serial no. 80 in the notice dtd. 18/11/2024, sent by the respondent no.3. The final result was declared on 14/12/2024. The petitioner was not selected by the respondent no.3 without showing any cogent reason, therefore, the petitioner moved a representation dtd. 10/1/2025 (annexure no.5 to the writ petition) with the disability certificate dtd. 14/8/2024. The said representation is still pending before the respondent no.3.

(3.) Heard Mr. Prashant Khanna, learned counsel for the petitioner, Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondent nos. 1 and 2 and Mr. Ramji Srivastava, learned counsel for the respondent no.3.