UNION PUBLIC SERVICE COMMISSION Vs. RAJESHWAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed against the impugned order of the Central Administrative Tribunal dated 1.5.2002 (Annexure-5 to the writ petition). The respondent No. 1 was a candidate in the Civil Services (Main) Examination of 2001 where he has to appear in nine papers including two compulsory papers, namely, English and Indian Language (Hindi). He appeared in all the papers except English. As regards the English paper, he was to appear on 20.10.2001 in the afternoon from 2 p.m. to 5 p.m. However, he fell victim of Food Poisoning (Castro enteritis and dehydration) and was hospitalised. He was discharged from hospital on 21.10.2001. Due to this illness, he could not appear in the English paper. However, after discharge, he appeared in the Hindi paper.

(3.) The copies of the petitioner were not examined by the Public Service Commission because he did not appear in the English compulsory paper. He made a representation to the Commission but that representation was rejected by the Commission by order dated 5.11.2001 (vide Annexure-3 to the writ petition).