LAWS(HPH)-2021-7-77

DILE RAM Vs. STATE OF H. P.

Decided On July 30, 2021
DILE RAM Appellant
V/S
STATE OF H. P. Respondents

JUDGEMENT

(1.) By way of instant petition, the petitioner has assailed the rejection of his candidature for the post of Lecturer (School-new) Commerce on the ground that he had not submitted requisite Economically Weaker Section (EWS) certificate in support of his eligibility.

(2.) Respondent Public Service Commission issued Advertisement No. 22 of 2019 on 10.12.2019 inviting online applications from the eligible candidates for 215 posts of Lecturer (School-new) Commerce besides posts in other subjects in the Department of Higher Education, Himachal Pradesh. Last date for submission of applications, as per Advertisement, was 30.12.2019 till 11.59 p.m. It was clearly stipulated that candidates must possess documents of their eligibility and should produce such documents on the date of Written Objective Type Examination. It was also made clear that the candidates who fail to submit the requisite documents on the day of Written Objective Type Examination, their candidature will be rejected straightway and no further opportunity would be granted to them for submission of documents.

(3.) Petitioner, in pursuance to above noted Advertisement, applied for the post of Lecturer (School-new) Commerce under the Economically Weaker Section (EWS) category. As per petitioner, he had submitted the self-attested copies of all requisite documents along-with Economically Weaker Section certificate in support of his eligibility on the date of written examination i.e. 23.02.2020.