Uttarakhand High Court
Km. Sapna Rauthan vs Uttarakhand Public Service Commission on 4 March, 2016
Author: U.C. Dhyani
Bench: V.K. Bist, U.C. Dhyani
WPSB No.92 of 2016
Hon'ble V.K. Bist.
Hon'ble U.C. Dhyani J.
Mr. M.S. Bhandari, Advocate for the
petitioner.
Mr. B.D. Kandpal, Advocate for the
respondent.
Pursuant to the advertisement dated 16.04.2015, petitioner submitted application for the post of Lecturer Electric in Government Polytechnic. She appeared in the written test and secured 72 marks in preliminary examination.
Contention of learned counsel for the petitioner is that though the cut off marks for Uttarakhand female category is 66.75 but petitioner was not declared successful in the preliminary test.
Mr. B.D. Kandpal, learned counsel for the respondent submits that though the marks of the petitioner is more than the last cut off marks, which was fixed for the Uttarakhand candidates but the fact is that the petitioner did not fill the sub-category in her application form and due to this reason her candidature is not considered for Uttarakhand. Learned counsel for the respondent supplied a copy of the judgment given by the Division Bench of this Court in Special Appeal No.76 of 2010, in which the Division Bench has considered this fact and has held that if candidate has not filled up sub category in application form, she cannot claim benefit of sub category.
In view of the above, we are of the view that petitioner has no case, therefore, the writ petition will stand dismissed.
Interim relief application no.1701 of 2016 stands disposed of.
(U.C. Dhyani, J.) (V.K. Bist, J.) 04.03.2016 Arti