SURAJ BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Record produced.

(2.) Learned Additional Advocate General, on the basis of records, submits that the department had not received copy of online application from the petitioner to forward the same to the H.P. Public Service Commission. Learned counsel for the petitioner submits that the application, by the petitioner was submitted directly to the Principal, Lal Bahadur Shastri Medical College, Ner Chowk, District Mandi, and he has not submitted online application to the H.P. Public Service Commission, for the reason that he was inservice candidate.

(3.) Learned counsel for the petitioner submits that the petitioner had not to submit online application, but had to submit application through proper channel, that is, through Principal, Lal Bahadur Shastri Medical College, Ner Chowk, District Mandi.