SIMRAN KATYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Articles 226/227 of the Constitution of India, seeking a writ of mandamus, directing the respondents to grant her grace marks as per Public Notice for the questions which were withdrawn by respondent No.2, vide Public Notice dtd. 9/1/2026 (Anneuxre P-8) in the PPSC Civil Service Examination held on 7/12/2025 (Annexure P-3) and to revise the result of the petitioner accordingly; declare the petitioner as duly qualified for the Mains Examination upon lawful grant of aforesaid grace marks and allow her to appear in the Mains Examination if scheduled to be held by the respondents.

(2.) Learned counsel for the petitioner submits that for redressal of her grievances, the petitioner has also made representation stated to be of dtd. 27/1/2026 (Annexure P-11) to the respondents which is still pending consideration. He further submits that at this stage, the petitioner would be satisfied, if appropriate directions are issued to the respondents to consider and decide the said representation, by passing a speaking order, in a time bound manner.

(3.) Notice of motion.