DEEKSHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for following substantive reliefs:-

(2.) Respondent No. 4 issued an advertisement inviting applications from eligible candidates for the post of Resident Doctor/Tutor in Rajinder Prasad Government Medical College, Kangra at Tanda, H.P. with the following schedule.

(3.) Petitioner, respondent No. 5 and one more candidate applied for the post of Resident Doctor/Tutor, in the Department of Pharmacology. In the tentative merit list issued by respondent No. 4, petitioner was shown at serial No.1 and respondent No. 5 was second in the merit. Though, as per schedule provided in the advertisement, objections, if any, by the candidates were to be submitted from 12. 10.2023 to 13/10/2023. Respondent No.5 did not submit any objection till 13/10/2023, but submitted the same belatedly on 20/10/2023 i.e. just before when final merit list was to be displayed.