BIRENDRA SINGH MATHUR Vs. GENERAL ADMINISTRATION

JUDGEMENT

(1.) The petitioner before this Court has filed present petition for issuance of an appropriate writ, order or direction directing the Public Service Commission to permit the petitioner to participate in the process of interview for the post of Assistant Director, Kisan Welfare and Agriculture Development.

(2.) The facts of the case reveal that an advertisement was issued on 06/05/2013 inviting application by the Public Service Commission and the petitioner submitted his application on-line on 21/04/2015. The petitioner has participated in the process of written examination and was able to clear the written examination. The petitioner was required to submit his relevant documents up to 07/09/2015 by 05:30 PM. The petitioner has dispatched the documents on 01/09/2015 and the result was declared on 05/08/2015.

(3.) The documents were not received by the Public Service Commission up to 07/09/2015 by 05:30 PM and in those circumstances the Public Service Commission has not issued any interview call letter to the petitioner. The petitioner's contention is that the delay in the matter has taken place on account of delay committed by Postal Department and therefore, the petitioner cannot be made to suffer and should be permitted to participate in the process of interview.