SHASHWAT PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Anand Mani Tripathi, learned counsel for the petitioner and Sri Ambrish Rai, learned counsel for the opposite parties.

(2.) As the facts involved in both the cases are common and, hence, they are being decided by this common judgment and order.

(3.) The petitioner had completed his Engineering Graduation from Harcourt Butler Technical University and in pursuance to the advertisement issued by the opposite parties had filled and applied online form on 13/1/2022 to participate in the Combined Graduate Level Examination 2021. It is when the petitioner tried to download the admit card on 5/4/2022 that he came to know that his application form has been rejected by the opposite parties as the photographs appended therein was with goggle / spectacle. It is further submitted that the petitioner approached the office of the opposite parties on 6/4/2022 along with photograph without goggle /spectacles and requested that he may be given the admit card so that he can appear in the said examination.