SOMA DEVI Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) THE respondent -University issued advertisement No. 2/2011 dated 8.2.2011, whereby applications were invited in the prescribed proforma for filling -up 30 posts of Clerks on contractual basis on or before 26.2.2011. According to advertisement No. 2/2011, 7 posts were to be filled up from OBC category and 5 posts were reserved for OBC general. Petitioner belongs to OBC general. The screening test was held on 6.12.2011 and typing test on 30.1.2012. Since the petitioner had qualified screening as well as typing test, she was called for personal interview on 1.6.2012. However, fact of the matter is that she was not offered appointment as per merit list.

(2.) MR . Bimal Gupta, learned Advocate, has vehemently argued that respondents No. 2 and 3 have been wrongly appointed against OBC category. According to him, as per Chapter 28.13 of Himachal Pradesh Land Records Manual, the backward classes certificate is valid for a period of one year from the date of issuance. In other words, his submission is that respondents No. 2 and 3 were issued OBC certificates on 19.2.2010 and the same expired on 26.2.2011. According to him in the OBC certificate issued to respondent No. 2, name of her father has been written as Med Ram.

(3.) THE court has summoned the record. It is clear from the record that the petitioner has annexed photocopy of the OBC certificate dated 23.9.2008 and OBC certificate dated 14.10.2011. Last date of receipt of applications as per advertisement No. 2/2011 was 26.2.2011. The petitioner has submitted latest OBC certificate dated 14.10.2011 beyond the last date of receipt of application.