JASWANT SINGH Vs. STAFF SELECTION BOARD

JUDGEMENT

(1.) The present petition has been filed basically on two grounds: firstly, that date of examination for the recruitment to the post of Lab Assistant which is going to be conducted on 28/6/2002 and 29/6/2022 is clashing with certain other examinations which are scheduled to be held on the same dates and secondly, that the syllabus for Lab Assistant examination has been amended and in place of the earlier short syllabus, a lengthy syllabus comprising of many new topics has been introduced and therefore, the candidates deserve to be allowed sufficient time for preparation of the examination.

(2.) A perusal of the record shows that the syllabus as alleged to be amended, has been amended in the month of April 2022 and the examination is now going to be conducted on 28/6/2022 and 29/6/2022.

(3.) In the opinion of this Court, the said time cannot be said to be insufficient for any student to prepare for the examination. Moresoever, challenge to said amended syllabus has been made in the present writ petition filed on 14/6/2022, that is, just a week prior to the scheduled date of examination. Therefore, the present writ petition cannot be held to be tenable on this ground at such a belated stage.