VARUN SHARMA Vs. HARYANA PUBLIC SERVICE COMMISSION, PANCHKULA

JUDGEMENT

(1.) THE petitioners want the postponement of the examination, which is scheduled under the HCS (Judicial Branch) Preliminary Examination, 2011 fixed for 04.09.2011. The contention is that on the same day the examination is also set for the Himachal Pradesh Administrative Service Combined Competitive (Preliminary) Examination of 2010. The petitioners would state there are several candidates, who would be applying for the same and there would be no other option for them but to choose to appear in only one of them. The petitioners who are two persons cannot seek for postponement merely because they have applied for two competitive examinations which are going to be held on the same day. There are bound to such clashes where several examinations are held for various departments and it is impossible for any one to run through a check and find that no other examination is set for the same day. It shall be left to the petitioners to choose between either one of them. There is no enforceable right for the petitioners to seek for postponement.

(2.) THE writ petition is dismissed.