- (1.) Petitioner in this writ application has prayed for the following reliefs: (i) For a direction to the Respondent Public Service Commission (hereinafter referred to as 'JPSC) to rectify the mistake in calculation of marks of the petitioner in the academics and for a follow up direction to recalculate the aggregate of the petitioner in the JPSC selection for appointment as Lecturer pursuant to advertisement no. 1/2007 and accordingly direct the Respondent JPSC to revise the merit position of the petitioner. (ii) For a direction to the Respondent JPSC to produce the evaluation sheet of the interview held on 26.6.2007 to ascertain the actual marks obtained by the petitioner in interview. (iii) For a further direction to the Respondents to consider the case of the petitioner for appointment as lecturer English on the basis of corrected merit position i.e. on the basis of rectification in the calculation of the marks of the petitioner in the selection process. (iv) For a follow up direction to the Respondents to consider the case of petitioner for appointment against the vacancies occurring during the currency of panel i.e. up to 15.1.2009. (v) For a direction to the Respondents to consider the case of the petitioner for appointment against the post lying vacant on account of either non joining or non recommendation.
(2.) HEARD the learned counsel for the petitioner and the learned counsel for the Respondents. The challenge in this writ application is to the refusal of the Respondent - J.P.S.C. to recommend the petitioners candidature for her appointment to the post of Lecturer and the refusal of the Respondent to fill up the vacancies in the posts from the wait list.
(3.) THE impugned decision of the Respondent -J.P.S.C. has been assailed on the ground of arbitrariness, mala fides and of adopting illegal selection process.;