MISS TEENA PATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this writ application under Art. 226 of the Constitution of India, the petitioner an applicant pursuant to an advertisement No.4 of 2017-18 for recruitment of Civil judges in Odisha Judicial Service has sought direction from this Court against the Odisha Public Service Commission, hereinafter referred to as "Commission" in brevity, to accept the hard copy of Online application form of the petitioner along with supporting documents and allow her to appear in the (Main) written O.J.S. Examination.

(2.) On 25.04.017 Advertisement No.4 of 2017-18 was issued inviting Online applications for OJS examination. The petitioner applied within the time specified in the advertisement. On 007.2017 she appeared in the preliminary written examination. On 207.2017 result was published and the petitioner was qualified to appear in the OJS main written examination. It is also borne out from the record that Annexure-2 series is the advertisement issued by the Commission. At the internal page 10 of the said advertisement in paragraph-12 with the heading "How To Apply" at Clause (i) a specific direction has been given. It is very important for the purpose of this case. Hence the same is quoted below:

(3.) However, the petitioner allegedly sent the hard copy of the online application form along with supporting documents to opposite party no.2 by post i.e., by ordinary post not by registered post or speed post. Therefore on 30.08.2017 the petitioner searched the web for downloading of the Admit card. She could come to know about rejection of her candidature due to non-submission of hard copy along with photo copy of the documents as required in paragraph-8 of the advertisement. On 31.08.2017 she filed this writ petition in court.