ISHAAN SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners, who were unable to fill up online application form for the post of Civil Judge (Junior Division) in the cadre of Haryana Civil Service (Judicial Branch) advertised vide advertisement No.6 of 2016 subsequently corrected vide Corrigendum dated 27.08.2018 due to technical snag in the website of respondent No.2, filed petition for issuance of writ in the nature of mandamus directing the respondents to allow the petitioners to fill up the application form and to accept the same after the last date of receiving the applications i.e. 30.09.2018.

(2.) Respondent No.2 filed its written statement along with application for preponing the date of hearing. In its written statement, respondent No. 2 submitted that vide announcement dated 22.10.2018, the candidates who could not submit online application forms during the period from 01.09.2018 to 30.09.2018 had been allowed to apply online on 25th and 26th October, 2018.

(3.) The petition was disposed of as infructuous accordingly, vide order dated 25.10.2018. However, while disposing of the petition this Court also observed as under :-