Pooja vs State Of Uttarakhand And Others

Alok Kumar Verma, J

The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

“(I) Issue a writ, order or direction in the nature of Certiorari calling for record and quash the Final Select List for the post of Nursing Officer (Female) Diploma holder dated 14-12-2024 (Annexure No. 04 to the writ petition) as far as it relates to the petitioner.

(II) Issue writ, order or direction in the nature of Mandamus commanding the respondent to treat the petitioner as eligible for post of Nursing Officer (Female) Diploma Holder 'Unreserved (PH)' in pursuance to the advertisement dated 11-03-2024 and provide the benefit to her, applicable to such candidates.

(III) Issue any other order or direction, which this Hon'ble Court may deem, fit and proper under the facts and circumstances of the case in favour of the petitioner.”

The case of the petitioner is that vide advertisement dated 11.03.2024, the respondent no.3 advertised 1455 Group “C” posts of “Nursing Officer (Female/Male)” for Diploma Holder / Degree Holder in Government Medical Colleges and State Cancer Institute, Haldwani. The last date to submit the online application was 01.04.2024. The petitioner having requisite educational qualification for the appointment, submitted the online application form as General Category candidate Sub Category “person with disability” within the prescribed time frame. She was called for verification of the documents. Her name was at serial no. 80 in the notice dated 18.11.2024, sent by the respondent no.3. The final result was declared on 14.12.2024. The petitioner was not selected by the respondent no.3 without showing any cogent reason, therefore, the petitioner moved a representation dated 10.01.2025 (annexure no.5 to the writ petition) with the disability certificate dated 14.08.2024. The said representation is still pending before the respondent no.3.

Heard Mr. Prashant Khanna, learned counsel for the petitioner, Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondent nos. 1 & 2 and Mr. Ramji Srivastava, learned counsel for the respondent no.3.

Learned counsel for the petitioner submitted that 12 posts of unreserved (PH) are still vacant. He has requested on instructions to decide the present Writ Petition directing the respondent no.3 to decide the said representation dated 10.01.2025 (annexure no.5 to the writ petition) as expeditiously as possible.

Mr. Ramji Srivastava, Advocate, has sought six weeks’ time for deciding the said representation.

With the consent of learned counsel for the parties, the present Writ Petition (WPSS No. 687 of 2025) is disposed of directing the respondent no.3 to decide the said representation dated 10.01.2025 (annexure no.5 to the writ petition) as per rules, regulations etc. as expeditiously as possible but not later than six weeks from the date of production of certified copy of this order.

It is made clear that this Court has not expressed any opinion on the merit of the case.