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Judgment
The petitioner is OBC (Female) and was very keen to participate in the process which has been initiated by the respondents holding selection for the post of Teacher Gr.III vide advertisement dt.06.07.2016.
It is relevant to note that immediately after the advertisement came to be uploaded, applications were invited on-line by the applicants who intend to participate in the selection process from 11.07.2016 and as per the condition Nos. 2 & 9 of the advertisement only on-line application forms will be accepted with a further indication referred to that the last date for submission of application form on-line was 01.08.2016. It will be relevant to quote the relevant conditions, which read ad infra:-
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Indisputably, the petitioner failed to fill her application form on-line within the stipulated period indicated by the respondents in terms of the advertisement.
The grievance of the petitioner is that she is OBC (Female) and was under the state of confusion how the on-line application is to be filled in terms of the advertisement and at a later stage, it came to her knowledge that off-line application are being permitted to be filled by the respondents pursuant to the advertisement and that compelled her to approach this court by filing the instant writ petition.
The submission of the petitioner is wholly bereft of merit for the reason that in terms of the relevant conditions of the advertisement, of which reference has been made supra, it was mandated to every candidate, who intends to participate, to fill his application on-line from 11.07.2016 and the last date for submission of on-line application was 01.08.2016 and a fair opportunity was available to the applicant/petitioner to fill her application on-line in terms of the advertisement and any confusion as alleged is of no consequence and if the petitioner has failed to fill her application on-line on or before the last date of submission, no further indulgence can be extended to the petitioner to fill her application off-line, as prayed for.
Consequently, the instant writ petition being devoid of merit, accordingly stands dismissed.