RAM GULAM Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner, who appeared in the preliminary examination held on 20.07.2014 conducted by the High Court for recruitment to U.P. Higher Judicial Services, has approached this Court seeking a writ in the nature of mandamus to command the respondents to permit him to appear in the main examination of H.J.S. -2014. A further relief has been sought to command the respondent no. 3 -the Registrar (Selection & Appointment) to set aside the condition in the online application form for H.J.S. -2014 for scheduled caste category candidates to file the income tax return for the last three years and also to set aside the second part of column no. 3 of online form for H.J.S. -2014 and to declare the revised result of the preliminary examination of H.J.S. -2014, including his name in the list of successful candidates.

(2.) ACCORDING to the terms and conditions the candidates were required to submit their application online from 19th May, 2014 up to 18th June, 2014 till 23.59 hours.

(3.) THE advertisement further prescribed a condition that in addition to the submission of online application, the downloaded application form should also be submitted with the required documents. The hard -copy of the application form could be downloaded/ printed upto 23rd June, 2014 till 23.59 hours. The last date of receipt of the printout of online application form along with copies of the specified documents was 3rd July, 2014.