KAPIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has challenged the action of the respondents in not allowing him to proceed in the selection.

(2.) The ground was that after submitting on-line application, the candidates had to submit hard copies also after a few days. However, hard copy of the petitioner did not reach the office of the Commission.

(3.) Counsel for the petitioner has argued that the last date for receipt of hard copy was 6.4.2016 and the petitioner had sent it on 15.2016 (though by ordinary post). As per him, once the respondents had taken recourse to the option of receipt of applications on line, there was no rationale for sending hard copies.