SRIPAL SHAKTAWA Vs. UNIV OF RAJASTHAN

JUDGEMENT

(1.) GRIEVANCE of petitioner is that he has been deprived of fair consideration for the post of Public Relation Officer by respondents. Pursuant to advertisement (Ann. 4), post of Public Relation Officer was advertised by respondent-University inviting applications to be furnished by eligible applicants on or before 31/05/96 in prescribed form to be obtained from University counter.

(2.) IT was alleged by petitioner that he had sent prescribed form on 24/05/96 which indisputably was received in University's office on 13/06/96 much after last date prescribed vide advertisement (Ann. 4 ). It appears from writ petition that only ground raised for consideration is that once he has sent application form on 24/05/96 and the delay if caused in reaching the University cannot be attributed to him and even it was received on 13/06/96, that will not construe which may cause prejudice to him.

(3.) IN the reply, respondents inter-alia averred that application was received in their office on 13/06/96 much after the last date (31/05/96) prescribed in advertisement (Ann. 4)which certainly could not have been considered and no error has been committed in rejecting petitioner's application form received at a later point of time after last date.