ISHITA CHADHA Vs. HONBLE HIGH COURT OF PUNJAB AND HARYANA
LAWS(P&H)-2021-1-175
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 13,2021

Ishita Chadha Appellant
VERSUS
Honble High Court Of Punjab And Haryana Respondents

JUDGEMENT

AUGUSTINE GEORGE MASIH,J. - (1.) This writ petition has been filed by a candidate, who had applied for the post of Civil Judge (Junior Division)-cum-Judicial Magistrate in the Punjab Civil Services (Judicial Branch) Examination-2019 (hereinafter referred to as 'PCS-JB') in pursuance to the advertisement dated 05.04.2019, where out of the 75 posts advertised, 34 were kept for the General Category and remaining 41 were reserved for various other categories. The exam was scheduled to be held in three parts starting with preliminary examination followed by the main written examination and thereafter the viva voce.
(2.) The preliminary examination was held on 25.08.2019 and the result was declared on 03.10.2019. Petitioner having qualified, appeared in the main written examination vide Roll No.3498. Result was declared on 19.12.2019 of PCS-JB. Petitioner secured 456 marks out of 950 total marks. Petitioner could not qualify for the interview as she fell 19 marks short of the minimum qualifying marks i.e. 475.
(3.) Petitioner did not qualify for the 3rd stage of the examination i.e. viva voce. Interview of the qualified candidates was conducted from 10.02.2020 to 13.02.2020. Final cumulative result of all the candidates qualified and unqualified disclosing the individual marks secured by each candidate in each of the five subjects in PCS (JB) main written examination was declared on 14.02.2020.;


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