SMT. (DR.) ALKA Vs. U.P. PUBLIC SERVICE COMMISSION THRU ITS SECY.
LAWS(ALL)-2010-11-297
HIGH COURT OF ALLAHABAD
Decided on November 16,2010

Smt. (Dr.) Alka,Dr. Sanjeev Kumar Appellant
VERSUS
State of U.P. and Ors.,U.P. Public Service Commission thru' Its Secy. Respondents

JUDGEMENT

- (1.) Sri Vivek Kumar Mishra, appears for the Petitioner in writ petition No. 62901 of 2009. Sri H.N. Singh, appears in writ petition No. 48718 of 2010. Sri V.P. Varshney represents for the U.P. Public Service Commission. The learned standing counsel appears for the State Respondent.
(2.) Smt. (Dr.) Alka has filed the writ petition No. 62901 of 2009 alleging that she had applied for appointment as Homeopathy Medical Officer in pursuance to the advertisement No. 02/2007 issued by the U.P. Public Service Commission, Allahabad (hereinafter called as the Commission). Due to inadvertent and oversight, she could not annex registration certificate along with the application form. Her candidature was rejected by the Commission. In para 9 of the writ petition it has been stated that as soon the Petitioner received communication from the Commission of the rejection, she submitted her registration certificate on 5.11.2009. When she was not called for the interviews, she filed the writ petition with the prayers to permit her to appear in the interviews, for selection and appointment.
(3.) On 28.11.2009, the Court passed the following order. List has been revised. None is present on behalf of the Respondent. Three weeks' time is granted to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. We have been informed that the interview for the post of Medical Officer (Homeopathy) of the Petitioner in pursuance of the advertisement No. 02/2007 is still going. We permit the Petitioner to appear in the said interview provisionally. The result shall not be declared without leave of the Court.;


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