TAJING YAYING Vs. ARUNACHAL PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Though, these 2 (two) writ petitions are at the stage of admission, as agreed to by the parties and also keeping in view the nature of dispute, the same are taken up for disposal at this stage itself.

(2.) The issue in both the writ petitions being similar, the same are proposed to be disposed of by this common judgment and order.

(3.) Before going into the issue for determination, it would be beneficial to extract the facts of the case in brief. In so far as WP (C) 224 (AP) 2018 is concerned there are 2 (two) petitioners. The grievance relates to the rejection of their candidature for a recruitment test for the post of Assistant Engineer in various Departments of the State. The facts projected in the first writ petition is that pursuant to an Advertisement dated 04.07.2017, the petitioners had submitted their candidature. In Serial No. 3 pertaining to Education Qualification, it has been laid down that though a candidate should possess a Bachelor Degree in the concerned subject from a recognized University, final year students of such stream who are appearing in the final examination would also be eligible to appear. However, such candidates are required to submit self attested bona fide certificate testifying that they are in the final year Course/ last semester mark sheet issued by the University. As per the Advertisement, the last date of receipt of the application was stipulated as 09.08.2017. It is the case of the petitioners that so far as the petitioner No. 1 is concerned, the provisional certificate of his degree was issued on 20.09.2017 whereas so far as the petitioner No. 2 is concerned, the Course Completion Certificate is dated 18.07.2017. It appears that both the aforesaid certificates were issued after the publication of the Advertisement. In any case, it is the pleaded case of the petitioners that documents regarding their eligibility were submitted along with their application. However, the stand of the APPSC is that on scrutiny, such documents were found without self attestation and accordingly, the candidature of both the petitioners were rejected and the same is the subject matter of the first writ petition being WP (C) 224 (AP) 2018.