(1.) The present Original Application has been filed by the applicant against the order dated 21/24.2.2000 whereby the application of the applicant for the post of Medical Officer, in the department of Health and Family welfare was ejected on the ground that the applicant has not furnished age proof certificate with this application till the last date receipt of application i.e. 24.11.1999.
(2.) In the reply filed by respondent Public Service Commission has been submitted that the application has not come with clean hand and he was mentioned in the OA that he has attached all the certificates required to establish the eligibility of the post. There is no mention of age proof certificate in the column 3 of the Bio -Data for submitted by the applicant. Meaning thereby, he has not attached the age proof certificate and his application was rightly rejected by the respondent Commission on this ground. The learned Additional Advocate General on 17.4.2003 has adopted the reply filed by respondent No. 1 on behalf of respondent No. 2.
(3.) It is admitted position that the last date of receipt of application was November, 24, 1999. It was clearly mentioned in the advertisement that age as on 1.1.1999 for Medical Officer should be 45 years or below and that application without E.Q. and requisite qualifications certificate on the last date of receipt will be rejected. Each category post require separate application. In service applicants to apply are to the Commission with requisite fee and documents with advanced copy. It was further mentioned in the advertisement that the applicants must passes the requisite qualification and furnish the proof in support thereof by the last date of receipt of applications i.e. 24.11.1999.