PRACHI RAMA VARAK Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Heard Mr A. D. Bhobe for the petitioner and Mr Shubham Priolkar, learned Additional Government Advocate for the State.

(2.) Rule. The rule is made returnable immediately considering the short controversy involved and the decision of the Hon'ble Supreme Court in Alka Ojha v/s. Rajasthan Public Service Commission & Anr. - (2011) 9 SCC 438, which, according to us, covers the issue against the petitioner.

(3.) By advertisement dtd. 28/3/2021, applications were invited from the eligible candidates for filling up the posts of Police Sub Inspector (PSI) (Female) through direct recruitment. The petitioner applied on 10/4/2021. As of the last date for receipt of the applications (the cut-off date prescribed in the advertisement), the petitioner was holding a learner's license to drive a light motor vehicle. The petitioner obtained a driving license only on 3/6/2021.