MADAN MOHAN JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY way of this writ petition, the petitioner, inter alia, seeks to issue a writ, order or direction in the nature of mandamus commanding the respondents to accept the application of the petitioner in the selection process.

(3.) RESPONDENTS issued an advertisement in which last date of submission of application form was 25.12.2011. It was mentioned in the advertisement that application form can be submitted in the office of concerned DIET either by registered post/speed post or by hand. The petitioner sent his application form on 19.12.2011 by the registered post. The form reached in the office of respondent no. 3 on 26.12.2011 but the respondents refused to accept the forms.