SANTOSH SINGH Vs. U P PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE petitioner's application for appearing in the examination of U. P. Public Service Commission was rejected by the Commission on 1-11-1996 on the ground that he did not fill in his date of birth. Learned counsel for the petitioner firstly submitted that the petitioner should have been given an opportunity of hearing before passing the order. We do not agree with this contention at all. It is not a quasi-judicial order which has been passed by the respondent. Also, rules of natural justice, are not a start jacket formula. Learned counsel for the petitioner then submitted that the commission had acted arbitrarily. We do not agree with this contention also. It is rather the petitioner who had acted arbitrarily and carelessly in not filling the form properly. It was his duty to have properly filled in the form and he has only himself to blame if he did not do so. Learned counsel for the petitioner submitted that the mistake was bona fide. That may be so, but for certain bona fide mistakes also there is no remedy in law, and this is one of them.

(2.) THUS, the writ petition is dismissed.