U P PUBLIC SERVICE COMMISSION Vs. SANJAY KUMAR

JUDGEMENT

(1.) There are two respondents in this appeal of 1996. Both have been served and have chosen to remain ex-parte notwithstanding the fact that this Court has stayed the operation of the order of the high Court as long as back on 8.12.1995, at the time of issuing notice in the Special Leave Petition.

(2.) The two respondents appear to have applied for the Combined State Upper subordinate Services Preliminary examination, 1993, pursuant to an advertisement. They were to conform to certain conditions mentioned by the Service commission in the advertisement and the other Rules applicable to the examination. But, inasmuch as about two lakh applications had come, the procedure adopted by the Service Commission was to issue provisional admission cards enabling the candidates to take the examination upon their giving an undertaking that, if anything is wrong with their application, the result of their examination need not be declared.

(3.) According to the appellant Service commission, there were two serious defects in regard to the two applicants/ respondents, and it was because of those defects, the result of their examination was not declared. The respondent filed a writ petition in the High Court of Allahabad and the Division Bench of the High Court on 7.12.95, passed the following order:-