SONIKA GUPTA Vs. STATE OF J&K

JUDGEMENT

(1.) ON 20 -12 -1999 a Notification was issued by respondent No. 2 J&K Public Service Commission calling upon the candidatesto submit their applications, Last date for receipt of the applications was 7 -2 -2000. The date of eligibility was fixed as 7 -2 -2002. Later on another Notification was issued on 7 -2 -2000 and the date for submission of applications was extended upto 9 -3 -2000. However the date of eligibility was to remain the same as it was in the earlier Notification. This is being mentioned.

(2.) I am of the opinion that the Public Service Commission could extend the date for receipt of applications, but at the same time was not bound to extend the date for eligibility.

(3.) EVEN before a Notification is issued on a later date, the date of eligibility can be from an earlier date. Thus no case is made out for interference. This application is found to be without merit and is dismissed.