ROMIKA GARG Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing action of the respondents whereby the petitioner has been held to be ineligible for interview for the post of Medical Officer.

(2.) Learned counsel for the petitioner has referred to Annexure P-7 i.e. list published by the Punjab Public Service Commission, Patiala, of applicants found ineligible for interview for 212 posts of Medical Officers (General). The name of the petitioner figures in the list.

(3.) The case pleaded on behalf of the petitioner is that the petitioner applied for appointment as Medical Officer (General). The application, however, was not made as per the date stipulated in the advertisement. In the contention of the learned counsel for the petitioner, a Corrigendum was issued by the respondents, which has been placed on record as Annexure P-5, whereby the date for making applications was extended. Learned counsel for the petitioner contends that the application of the petitioner was required to be entertained by the extended date given in the Corrigendum. The respondents, having held the petitioner ineligible because the petitioner did not apply by the last date provided in the advertisement, manifest injustice has been caused and it is on account of arbitrary action of the respondents that right of the petitioner to appear for interview has been denied.