SATISH KUMAR Vs. UNION PUBLIC SERVICES COMMISSION

JUDGEMENT

(1.) THESE petitioners claim to be aggrieved by a common order of the Central Administrative Tribunal (CAT/ Tribunal) dated 21.11.2014. The petitioners had questioned the rejection of their candidature for the Civil Services Examination, 2014 (CSE 2014) . The CAT, after considering the submissions of the parties, rejected the complaint that the respondents had adopted an arbitrary method for accepting forms, and that the rejection of the petitioners' candidature was unlawful.

(2.) THE common case set up by the petitioners is that they applied for the CSE 2014, and uploaded their forms online by filling the prescribed form on the website on different dates before the last date for submission, i.e. 30.06.2014.

(3.) THE controversy with which the CAT was presented with was whether the applicant/petitioners had failed to complete and submit the Part II registration form, or whether the petitioners were right in contending that there was a technical defect experienced by them while filling up and submitting the Part II registration form. The petitioners claimed that, as far as they were concerned, after they made the online payment, the webpage merely directed them to "continue", and led them to the home page, instead of directing them to the page in which they had to fill up their choice of the examination centre, and finally click the "submit" button.