Irshad Ali, J. - (1.) Heard Sri Faizal Ahmad Khan, learned counsel for the petitioner and to Sri I.B. Singh, learned Senior Counsel assisted by Sri Ashok Shukla, learned counsel for respondent Nos.2 and 3 and to the learned Additional Chief Standing Counsel on behalf of respondent No.1.
(2.) Factual matrix of the case is that U.P. Public Service Commission published an advertisement on its website on 11.09.2018 inviting applications from the eligible and qualified candidates to appear in the preliminary examination of U.P. Judicial Services. The case of the petitioner is that in pursuance to the advertisement issued, she applied for and appeared in the preliminary examination, 2018. The result of the preliminary examination was declared on 05.01.2019 and cut of merit of the candidates was displayed by the U.P. Public Service Commission and mark sheet has been issued to the petitioner, wherein she has been shown to obtain "201" marks under female category, whereas last candidate, who has been declared to be qualified in the preliminary examination under female category has obtained "203" marks.
(3.) The mains examination of the U.P. P.C.S. J. (Junior Division) has been scheduled to be held w.e.f. 30.01.2019 to 01.02.2019.;