KAMNA BALKE Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THIS petition is directed against the order Annexure P-5 dated 16.11.2010 whereby the candidature of the petitioner on the post of Assistant Grade-Ill in the office of District & Sessions Judge, Burhanpur has been rejected.

(2.) IT is the contention of the petitioner that she has passed out diploma in computer application course on 21.04.2010. Prior to the same she has filled up the application form in furtherance to the advertisement Annexure P-1 for the post of Assistant Grade-Ill and appeared in the examination. The result of the said examination has been declared and the petitioner found place in the list of the selected candidate at serial no. 2 of S.T. category but subsequently the candidature itself has been rejected in terms of the note appended to the clarification prescribed in the advertisement. In view of the foregoing, it is urged that after selection cancellation of the candidature is not permissible.

(3.) ACCORDINGLY, I do not find any substance in this petition, hence it is dismissed in limine. Petition dismissed.