PRADEEP SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD finally with the consent of the parties.

(2.) THE petitioner herein challenges the rejection letter dated 20 -07 -2004. by which his form for Uttaranchal Civil Services examination held by the respondent - Uttaranchal Public Service Commission, has been rejected.

(3.) AN advertisement came to be issued by the Uttaranchal Public Service Commission for a number of posts. A preliminary examination for this purpose was to be held," the month of December, 2002 and for that forms "'ere Invited and the last date for the submission was 16th September, 2002. The Petitioner, who was then a student of final year of the Bachelor of Arts, filled up the form 'n pursuance of the advertisement and ultimately preliminary examination was held not on the date on which t was advertised, jut on 28 -9 -2003. The petitioner also cleared that examination, The final examination is to be held on 26 -08 -2004. However, before that the Petitioner was informed by the impugned Communication that his form itself was rejected, as he did not have a minimum qualification as per the advertisement. The Petitioner challenges this on the ground that on the date when the preliminary examination was held 28 -09 -2003. he had already passed B.A. examination on 07 -07 -2003 and, therefore, he was graduate, which was minimum qualification for appearing in the preliminary examination and it was also the minimum qualification for being selected to the post for which he had applied.