MONIKA KOTI Vs. H P PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Respondent-Public Service Commission rejected the candidature of the petitioner for the post of Lecturer (School-New)- English on the ground that she had not submitted requisite documents in support of her eligibility. Aggrieved, instant writ petition has been preferred by the petitioner.

(2.) Respondent-Public Service Commission issued an advertisement on 02.11.2019 inviting online applications from eligible candidates for the posts of Lecturer (School-New)-English in the Department of Higher Education, Himachal Pradesh. The last date for submission of applications was 22.11.2019. Check list, which was part of the advertisement, clearly stipulated that candidates must possess the documents in support of their eligibility before applying through online recruitment applications. Relevant part thereof, for the purpose of adjudication of the present writ petition is reproduced hereinafter :-

(3.) The petitioner participated in the selection process under the aforesaid advertisement as an OBC candidate. She qualified the written examination held on 16.02.2020 result of which was declared on 29.06.2020. The respondent thereafter circulated a list of 115 applicants, whose candidature was rejected for various reasons. Name of the petitioner figured in this list at Sr. No. 78. Her candidature was rejected on the ground that she did not submit requisite documents in support of her eligibility.