MONIKA CHANYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner possesses Bachelor's Degree in Medical Radio Diagnosis and Imaging Technology from H.N.B. Uttarakhand Medical Education University, Dehradun. According to him, he took admission in said course, which was of three years duration in 2019; the course was to complete in 2022; however, due to lockdown imposed because of COVID-19 Pandemic, course was concluded with some delay and result of the course was declared in June, 2023 and mark sheet was ultimately issued on 20/10/2023. The degree issued by concerned University is on record as Annexure -1 to the writ petition, which is dtd. 5/6/2024.

(2.) It is the case of petitioner that she applied for registration with Uttarakhand Para Medical Council on 22/12/2023; however, permanent registration was granted to her on 20/10/2024.

(3.) An advertisement was issued by Uttarakhand Medical Service Selection Board, inviting applications for appointment to the post of X-Ray Technician. The said advertisement was issued on 25/11/2023; last date of submission of application mentioned was 26/12/2023. Petitioner responded to said advertisement, she was permitted to participate in the selection and was declared successful, but at the time of document verification, her candidature was rejected on the ground that permanent registration has been issued by Uttarakhand Para Medical Council to her after the last date of submission of application. Thus feeling aggrieved, petitioner has filed this writ petition.