DIKSHIKA MEENA Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This petition has been listed through a 'Supplementary List' circulated in pre-lunch session.

(2.) The challenge in this petition is to an order dated September 13, 2023 of the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. 2709/2023, whereby the Tribunal while considering the interim relief sought by the petitioner has rejected the same.

(3.) The case of the petitioner is that her brother and she had filed application forms for UPSC Civil Services (Preliminary) Examination, 2023 on February 01, 2023. On May 09, 2023, upon receipt of the admit card, she came to know that instead of uploading her own photograph and signature, she had inadvertently uploaded the photograph and signature of her brother. It is also her case that on the very same day i.e., May 09, 2023, she contacted the office of UPSC by sending them an email with a request to rectify the mistake committed by her while filling the online application. In response to this, she received an email from UPSC on May 10, 2023, wherein, she was instructed to contact the telephone numbers mentioned therein. On February 20, 2023, she made a phone call on the numbers given in the email, whereupon she was directed to submit an undertaking at the Examination Centre along with her own Photograph and Aadhaar Card. Thereafter, she appeared in the examination and passed the same on June 12, 2023.