Uttarakhand High Court
Ina Negi vs Uttarakhand Public Service Commission ... on 3 January, 2020
Author: Alok Kumar Verma
Bench: Ramesh Ranganathan, Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/B) No. 04 of 2020
Ina Negi ...Petitioner
Vs.
Uttarakhand Public Service Commission and another ...Respondents
Mr. Rajendra Dobhal, learned Senior Counsel assisted by Mr. Shubhang Dobhal,
learned counsel for the petitioner.
Mr. B.D. Kandpal, learned Standing Counsel for the Uttarakhand Public Service
Commission-respondents.
Hon'ble Ramesh Ranganathan, C.J.
Hon'ble Alok Kumar Verma, J.
Placing reliance on the order of the Supreme Court in Special Leave to Appeal (C) No. 29799 of 2019 dated 17.12.2019, and the subsequent order of a Division Bench of this Court in Writ Petition (S/B) No. 581 of 2019 dated 20.12.2019, the petitioner seeks a similar direction, on the very same ground, to permit her to appear in the main examination which is scheduled to be held on 06.01.2020.
2. The aforesaid orders required the petitioner to submit the requisite fee and the concerned application form within three days from the date of the order; for the Uttarakhand Public Service Commission to accept the form/fee and accept the candidature of the petitioner for the main examination; for the Uttarakhand Public Service Commission to issue the Examination Hall Ticket and permit the petitioner to appear in the examination; and for the result of the petitioner to be withheld till further orders of the Court.
3. The main examination is scheduled to be held on Monday i.e. on 06.01.2020 three days from now. Mr. B.D. Kandpal, learned Standing Counsel for the Uttarakhand Public Service Commission, would submit that the Office of the Uttarakhand Public Service Commission is closed both on 04.01.2020 and 05.01.2020 (Saturday and Sunday); and, at this belated point of time, it may be difficult for 2 the Uttarakhand Public Service Commission to process the application form and issue the Examination Hall Ticket to the petitioner.
4. In the light of the aforesaid order of the Supreme Court in Special Leave to Appeal (C) No. 29799 of 2019 dated 17.12.2019 and the subsequent order of a Division Bench of this Court in Writ Petition (S/B) No. 581 of 2019 dated 20.12.2019, we request the Uttarakhand Public Service Commission to keep their Office open and depute an Officer to work tomorrow i.e. 04.01.2020. The petitioner shall submit her duly filled application form, along with the prescribed fee/proof of payment of the prescribed fee, to the Officer so deputed, latest before 01:00 P.M. on 04.01.2020. The Officer concerned shall, after verifying the application form of the petitioner, on satisfying himself that the particulars mentioned therein are in order, and that the prescribed fee has also been paid, issue the Examination Hall Ticket to the petitioner to enable her appear in the main examination to be held on 06.01.2020.
5. The result of the petitioner shall, however, be withheld till further orders from this Court.
6. Admit.
7. Post along with Writ Petition (S/B) No. 581 of 2019.
8. Let a certified copy of this order be issued to the parties, on payment of the prescribed charges, today itself.
(Alok Kumar Verma, J.) (Ramesh Ranganathan, C.J.) 03.01.2020 03.01.2020 Rahul