KUSUM PAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Uttarakhand Public Service Commission issued an advertisement inviting applications for the post of Lecturer in Government Inter Colleges. Petitioner submitted her application form online for the post of Lecturer (Sanskrit) pursuant to the advertisement dated 04.09.2018. She participated in the screening test and was declared successful. Subsequently, candidates, who qualified the screening test were asked by the Uttarakhand Public Service Commission vide notification dated 11.02.2019 to submit their credentials. The petitioner could not get information about the said notification, therefore, she could not submit her credentials within the stipulated period.

(2.) It is contended that in the advertisement dated 04.09.2018, in Clause-14, it is mentioned that in case candidates, who passed screening test, the said candidates were to be informed in regard to the allotted examination centre and date of examination on the website of the Commission and through daily newspapers. In Clause-15 of the aforesaid advertisement it is also mentioned that those candidates who were found eligible in screening test shall submit their educational qualification certificates, experience certificate, reservation certificate, registration of employment office and no objection certificate etc. on demand of the Commission well within the stipulated period. The result of the screening test was declared on 11.02.2019. Successful candidates were asked to file their credentials till 28.02.2019 (in view of Clause-15 of the advertisement).

(3.) It is the contention of learned counsel for the petitioner that petitioner is permanently working as Assistant Teacher in Government Inter College, Betalghat, District Nainital and is residing in Government Govt. teacher flats situated inside the premises of Government Inter College, Betalghat. It is also contended that the internet connectivity was not good in the area in the month of February, 2019, therefore, the petitioner could not see the notification issued by the Uttarakhand Public Service Commission on 11.02.2019. It is further contended that when petitioner came to know from some sources that the result of screening test has been declared, she moved a representation before the second respondent that she was not aware about the result of the screening test, therefore, she could not produced her credentials well within time. She prayed that her credentials be examined and she be permitted to appear in final interview. The said representation was rejected by the second respondent on 02.04.2019.