DR. NEERJA Vs. H.P. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(i) and (ii):

(2.) IN reply on behalf of the Respondent, the following averments have been set up vide preliminary submission 1 and paras 3, 6 (c)& (d), (e) and (f) (i) to (v):

(3.) In view of the above reply, it is manifest that the Petitioner was not interviewed owing to lapse on her own part. There is no merit in the petition, which is accordingly dismissed.