AARADHNA BUJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking a direction to the respondents, particularly Respondent No.2 (Madhya Pradesh Public Service Commission (PSC), to accept her documents beyond the prescribed cut-off date and to consider her candidature for appointment to the post of Assistant Professor (Botany) pursuant to Advertisement No. 17/2022 dtd. 30/12/2022.

(2.) It is the case of the petitioners that she belongs to Scheduled Tribe category possessing the requisite educational qualifications including clearing of State Eligibility Test (SET-2022), rendering her eligible for appointment to the post of Assistant Professor (Botany).

(3.) It is further contended by the petitioner that respondent No.2 issued an Advertisement No.17/2022 dtd. 30/12/2022 inviting applications for appointment to 126 posts of Assistant Professor (Botany). The petitioner submitted her online application on 12/04/2024 and appeared in the written examination conducted on 09/06/2024. The result was declared on 04/10/2024, wherein the petitioner was placed at Serial No.353 in the provisional merit list. Along with the result specific instructions were issued requiring provisionally selected candidates to submit their documents for verification on or before 25/10/2024, failing which their candidature would stand cancelled. The said period was extended twice, first with late fees of Rs.3,000.00 and thereafter with late fees of Rs.25,000.00 extending the final cut-off till 11/11/2024.