ANKIT GARG Vs. PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has preferred this writ petition for issuance of a writ of certiorari to quash the order dated 13/18.5.2016 issued by the Public Service Commission, U.P., Allahabad cancelling his examination and further debarring him for five years from appearing in any competitive examination held by the U.P. Public Service Commission.

(2.) The brief reference to the factual aspects would suffice. The respondent no. 1 issued an advertisement calling applications for various posts under a Combined Lower Subordinate Services Examination, 2013. In pursuance of the said advertisement the petitioner made an application. He appeared in the preliminary written examination and qualified the same. Thereafter, in the written examination he appeared on 21.12.2014 but by an inadvertent mistake after the examination he carried the answer script also along with other papers. When realized this mistake, he immediately rushed to the examination centre to submit his answer script but he was informed that Principal of the Centre has gone to lodge a first information report to the police station. Thereupon, the petitioner rushed to the police station and submitted the answer script.

(3.) It is submitted that pursuant to the first information report, an investigation was conducted by the police and it was found that no offence is made out and the police submitted a final report which was accepted by the competent court. A copy of the said order is on the record as annexure-3 to the writ petition.