GEETANJALI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) THE present application has been filed seeking review of the order passed by this court on 05.07.2013, whereby the writ petition was dismissed on the statement of learned counsel for the respondent -Haryana Public Service Commission (for brevity 'the Commission'), that no roll number was issued to the petitioner and the number on which the petitioner relies upon is only a reference number of the application. The petitioner was also present at the time of passing of this order. Brief facts of the case are that the petitioner approached this Court by filing the writ petition assailing the decision of the respondent -Commission rejecting the candidature of the petitioner for the post of Dental Surgeon vide letter dated 30.10.2012 (P -5) on the ground that the application of the petitioner was received after the last date i.e. 10.09.2012 and letter dated 05.12.2012 (P -8) rejecting the representation of the petitioner.

(2.) THE grievance in the petition is that the application form was sent on 31.08.2012 through speed post well in time but the same was received back on 21.09.2012 with the remarks undelivered. The petitioner again sent her application form on 22.09.2012. The petitioner received impugned letter dated 30.10.2012 (P -5) informing her of rejection of application form on the ground that it was received beyond the last date of receipt of applications.

(3.) THE written statement was filed by the Commission and Mr. H.N. Mehtani, learned counsel for the Commission has apprised this Court that no roll number was ever issued to the petitioner and her application has been rejected on the ground that the same was received beyond the last date of receipt of applications just as many others have been rejected on ground of late receipt. Thus, the writ petition was dismissed as indicated above in the presence of learned counsel for the parties and also the petitioner.