AMIT SAHNI Vs. M P PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner Amit Sahni in person.

(2.) We have heard the petitioner No. 1 in person and the learned counsel appearing for the respondents.

(3.) The brief facts leading to filing of the present petition are that the petitioner at the relevant time was a final year law student prosecuting studies in the Rani Durgawati Vishwavidyalaya, Jabalpur and had already appeared in the final examination which ended in the middle of July, 2010. It is alleged that the University, without any reasonable cause, held the examinations late on account of which the result of the examination was also declared late sometime in the month of September, 2010. In the meanwhile, the respondent No. 1, i.e. the Public Service Commission issued an advertisement dated 5-7-2010 inviting applications for appointment on the post of Assistant District Public Prosecution Officer from persons having minimum eligible qualification of graduation in law or equivalent degree and the last date for filling up on line forms was fixed as 10-8-2010. It was further specifically mentioned that the examinations and selection for appointment on the post of Assistant District Public Prosecution Officer would be held on 14-11-2010.