JYOTI BALA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) WITH the consent of learned counsel for the parties this writ petition is being disposed of finally today itself at the motion hearing stage without it being formally admitted to hearing.

(2.) THE controversy involved in this writ petition is very short as well as simple.

(3.) THE facts, in brief, may first be noticed. The petitioner applied for selection in the Uttarakhand Judicial Service in the examination as well as the selection process held and conducted by the Uttarakhand Public Service Commission in the year 2008 for the post of Civil Judge (Jr. Div.). The petitioners candidature was considered alongwith other eligible candidates. She had appeared and qualified in preliminary examination and accordingly was allowed to sit in the main written examination which she also qualified. Because of the merit obtained by her in the main written examination, the petitioner was called for viva -voce/interview. It was at that stage that a dispute arose about her eligibility linked with her domicile which ultimately led to the cancellation of her candidature.