ZOMI STUDENTS FEDERATION Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Present public interest petition has been filed seeking issuance of directions to the Respondents to make adequate arrangements for tribal candidates from the hill districts in Manipur so as to enable them to take the Civil Services (Preliminary) Examination, 2024 and Indian Forest Service (Preliminary) Examination, 2024 ("CSE - Preliminary"). The Petitioner Federation also prays for issuance of directions to the Respondents to set up examination centres at Churachandpur and Kangpokpi in the hill districts of Manipur and reopening of application portal/correction window to enable the candidates to opt for a centre of their choice.

(2.) After filing of the present public interest litigation, a number of orders had been passed by this Court.

(3.) Today, the learned counsel for Respondent No. 1 -UPSC (hereinafter referred to as the 'Commission') has handed over an affidavit dtd. 27/3/2024. In the said affidavit, it is stated that as the Government of Manipur has expressed its inability to open examination centres at Churachandpur and Kangpokpi, districts of Manipur, it is not feasible for the Commission to open and operate examination venues at Churachandpur and Kongpokpi districts for the UPSC examination.