Jammu & Kashmir High Court
Pallavi Mahajan vs . High Court Of J&K And Anr. on 9 April, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal, Sindhu Sharma
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Suppl. List
Item No. 54
SWP No. 2038/2018(O&M)
Date of order: 09.04.2019
Pallavi Mahajan Vs. High Court of J&K and anr.
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
Appearance:
For the Petitioner (s) : Mr. Anil Mahajan, Advocate
For the Respondent (s) : Mr. Amrish Kapoor, Advocate.
RAJESH BINDAL, J
1. The only prayer made by the petitioner in the present petition was that, on account of some problem on portal for submission of online applications for the posts of Data Entry Operator Level-5 and Computer Operator Level-4, she should be permitted to file hard copies of the applications.
2. This Court, while issuing notice on 03.10.2018, had given liberty to the petitioner to submit her applications in physical form.
3. It is not in dispute that thereafter the petitioner had submitted her applications along with demand draft of the fee payable, dated 04.10.2018.
4. Considering the aforesaid facts, in our opinion the present petition can be disposed of with a direction to the respondents to consider the applications of the petitioner for the posts in question subject to her eligibility for the posts for which she has applied.
SWP No. 2038/2018 Page 1 of 25. The writ petition is, accordingly, disposed of.
( SINDHU SHARMA) (RAJESH BINDAL)
JUDGE JUDGE
JAMMU
09.04.2019
Anil Raina/Secretary
Whether the order is speaking: Yes/No
Whether the order is reportable: Yes/No
SWP No. 2038/2018 Page 2 of 2