RUPASHREE CHOWDHURY Vs. STATE OF ORISSA

JUDGEMENT

(1.) CHALLENGE has been made by the Petitioner in this Writ Petition to the action of the Opp. Parties in not calling her for interview (viva -voce test) in the Orissa Judicial Service Examination, 2009.

(2.) THE facts, as narrated in the application, are as follows ;

(3.) ON being enquired by the Court, Mr. B.K. Dash, Learned Counsel appearing for Opp. Party No. 2 -OPSC, submitted that since the Petitioner secured less than 45% of marks, she has not been called for the interview. The Rules stipulate that a candidate who has secured not less than 45% of marks in aggregate shall be called for the interview. Therefore, rightly the Petitioner was not called for the said interview. Further on the query of the Court, he produced the letter dtd 27.11.2009 of the OPSC & submitted that there are 3 candidates including the Petitioner who had secured marks more than 44.5% in the O.J.S. (Main) Examination, 2009.