MUKESH KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Thakur Prasad Dubey, learned counsel for the petitioner and Sri Sanjay Kumar Om, learned counsel for the U.P. Public Service Commission.

(2.) Petitioner before this Court has been an applicant against the advertisement issued for the post of Assistant Private Secretary in U.P. Secretariat advertised by the U.P. Public Service Commission on 19/9/2023. It was prescribed under the advertisement that soon after submitting the online application, the printout of the hard copy of the said application shall be drawn by the petitioner and shall submit all the requisite documents regarding essential qualification on or before 5/4/2024. It was further noticed under the advertisement that beyond the prescribed date no application will be entertained.

(3.) It is an admitted case of the petitioner that he could not submit the offline application form alongwith documents but he submits that since it was a sheer mistake inadvertently committed and since he had qualified the preliminary examination his candidature ought not to have been cancelled.