NARESH SINGH Vs. STATE

JUDGEMENT

(1.) The appellant was a candidate at the entrance test held to select candidates for admission to the Degree Course in Regional Engineering College, Srinagar and other Regional Engineering Colleges in the country. He failed in his attempt. He filed a writ petition in this Court to challenge his non-election. In that also he failed. He has now preferred the instant Letters Patent Appeal to challenge the judgment of the learned single Judge. A few facts necessary for the disposal of the appeal may be immediately stated :

(2.) On 22-6-1992 a notification was issued inviting applications from eligible candidates. The notification contained in a schedule of relevant dates. In this schedule 10/07/1992 up to 2 p.m. was mentioned as the last date and time for receipt of applications 'complete in all respects'. Roll numbers to the candidates were to be issued between 21-7-92 and 24-7-1992 and 25-7-1992 and 26-7-1992 were mentioned as the dates of examination. The notification disclosed the criteria for selection and made reference to Information Brochure at 3.2 (Note II). For the candidates seeking selection against reserved category, the 'election criteria' contained the following warning :

(3.) Admittedly, the appellant submitted his application within the time fixed in the Notification. The application was however not accompanied with the certificate referred to in the first paragraph of the above extract. Instead it was accompanied with a certificate which read as follows :