ASSAM PUBLIC SERVICE COMMISSION Vs. PRANJAL KUMAR SARMA

JUDGEMENT

(1.) Heard Mr. C Boruah, learned counsel for the appellants. Also heard Mr. GP Bhowmik, learned senior counsel for the respondent No.1.

(2.) Pursuant to the advertisement dated 17.05.2018 of the Assam Public Service Commission (for short, APSC), the respondent No.1 writ petitioner appeared in the Combined Competitive (Preliminary) Examination 2018 conducted by the APSC. In the results declared on 30.12.2018 of the preliminary examination, the respondent petitioner was declared to be successful. As per the notification dated 15.05.2019 of the APSC, the successful candidates in the preliminary examination were required to submit their application forms for the Combined Competitive (Mains) Examination 2018 by downloading the appropriate form from the website of the APSC. It was provided in the notification that the downloading can be done from 16.05.2019 and the last date for submission of form was 07.06.2019. Further, it was provided in the notification that the APSC will not receive any application after the last date of submission of application.

(3.) In the instant case, the respondent No.1writ petitioner submitted a representation on 15.06.2019 that certain events that had taken place in his family which had prevented him from submitting his application form by 07.06.2019 and, therefore, a request was made that he be allowed to submit his form even after the last date of submission of application form i.e. 07.06.2019. In the representation, the respondent No.1writ petitioner stated that his father was suffering from cancer because of which the respondent No.1writ petitioner was required to be present for some urgent medical treatment which was in the nature of life saving for his father. As the request of the petitioner was not attended by the appellant, APSC, he preferred a writ petition before this Court being WP(C)No.46682019. In course of the writ petition, the Secretary to the APSC by the communication dated 15.07.2019 informed the learned counsel for the APSC that the Commission could not allow the writ petitioner Pranjal Kumar Sarma to submit his application form. In the said communication, the APSC provided as under