SAKSHI GUPTA Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The Jammu and Kashmir Public Service Commission in terms of its notification No.12-PSC (DR-P) of 2018 dated 15.10.2018, invited applications for 1000 posts of medical officer under different categories. 570 posts of Medical Officer were notified under Open Merit Category. The applicants were required to submit online application forms. The last date for filling online application forms complete in all respects along with requisite fee, to be deposited through online mode only, was 15.11.2018.

(2.) The petitioner claims that she being eligible to apply for the post submitted her online application form on 08.11.2018 against a proper acknowledgement generated on the same day i.e. 08.11.2018 itself. The petitioner asserts that along with filling up online application form, the petitioner also deposited online fee of Rs. 400/- by crediting the same to the account of respondent No.2. One time password was also generated, but somehow the payment could not be credited to the account of respondent No.2. The petitioner submits that she visited the office of respondent No.2 in person but could not get adequate response. In the meanwhile, the respondent-Commission informed the candidates that the written test for the posts of Medical Officer would be held on 02.12.2018 (Sunday) and that admit cards to the eligible candidates shall be available online on the official website of the respondent-Commission w.e.f. 23.11.2018. The petitioner claims that she could not generate her admit card and, therefore, approached respondent Nos. 2 and 3 on their mobile numbers but could not get any response.

(3.) Faced with the difficulty aforesaid, the petitioner filed the instant petition and this Court vide interim order dated 30.11.2018 permitted the petitioner to sit in the written examination for the post in question with a further direction to respondent No.2 to issue admit card to the petitioner provisionally so as to enable her to appear in the said examination. The petitioner claims to have participated in the written examination and made the grade.