AKANSHA SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) The Rules have been shown to us. It does not appear that the petitioner has made any effort to rectify the defects in his online application form in the prescribed manner within the prescribed time and, therefore, it is not open to the petitioner to make a grievance and to obtain a writ from this Court permitting him to rectify the errors at such belated stage. The petitioner says before this Court that he was entitled to reservation in the dependent of freedom fighter category. However in the column meant for describing the category under which the reservation is sought by a candidate, the petitioner had not mentioned any such claim and had written "NIL", therefore, the benefit of reservation under that category has not been given to the petitioner. On the last occasion i.e. 18.7.2011 the following order was passed in this case.

(2.) In writ jurisdiction this Court enforces the Rules and does not create or modify the Rules to suit individual conveniences. Besides, acceding to this kind of request would mean that the ad- mission process will go on forever. We are, therefore, unable to grant the relief prayed for.