UDITA MIYAN Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner before this Court was a candidate for the post of Civil Judge (Junior Division), a selection process which is for the Uttarakhand Judicial Service, which is conducted by the Uttarakhand Public Service Commission.

(2.) There are two stages for this examination. The first is the preliminary stage and then for the successful candidate is the main examination. The petitioner had qualified the preliminary examination but due to some reasons she could not deposit the requisite application form and the fee for the main examination, within the prescribed time.

(3.) Consequently when the list of candidates who were short-listed for the main examination was published, the name of the petitioner did not figure in the final list, published by the Uttarakhand Public Service Commission. Aggrieved the petitioner has filed the present writ petition before this Court.