RUMI DWIBEDI Vs. CHAIRMAN ORISSA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE Petitioner in this writ application has prayed for acceptance of her application to appear in the examination conducted on 15.7.2009 for appointment to Orissa Judicial Service and quashed Annexure -10, in which the application of the Petitioner has been rejected for want of proper evidence regarding Oriya Pass (M.E. Standar) as required under Para 7(III) (I) of the advertisement. The O.P.S.C. issued an advertisement for appointment o Orissa Judicial Service for the year 2008 -09 and the last date of receipt of application was 2nd March, 2009. The Petitioner submitted her application for appearing in the written examination. Her application was however rejected for want of proper evidence regarding Oriya Pass (M.E. standard) as required under the advertisement.

(2.) IT is contended by the learned Counsel for the Petitioner that the certificate issued by the school in which she was reading clearly shows that she had Oriya as one of her compulsory subject from Class -IV to Class -VIII and, therefore, the said certificate should have been accepted for the purpose of proving that she had Oriya Pass (M.E. standard) in terms of the advertisement.

(3.) THE advertisement in Annexure -1 clearly stipulates that the candidates are required to produce the documents as indicated in Clause -7 of the advertisement which includes Oriya Pass certificate from the Board of Secondary Education, Orissa or any other Board or Council of Secondary Education approved by the Government in support of passing of Oriya Language Test equivalent to M.E. School standard, if not passed H.S.C. or equivalent examination having Oriya as one of the subjects.