MANIRATAN KUMAR Vs. UNION PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) These writ petitions since involve a similar issue, therefore, have been directed to be listed together for analogous hearing and accordingly, they have been heard together and are being disposed of by this common order.

(2.) This Court before considering the issues involved in these cases, deem fit and proper to refer herein that these writ petitions were listed down the list on 02.09.2019 and were mentioned at 10.30 am by the learned counsel for the petitioners for its hearing out-of-turn since the petitioners have been debarred from appearing in the examination to be conducted by Union Public Service Commission (in short 'UPSC') and the UPSC has come out with an advertisement for admission in the National Defence Academy (NDA). The last date of submission of application form is 03.09.2019, but on 02.09.2019, the matters could not be taken up due to Court's reference on the demise of Hon'ble The Acting Chief Justice and as such, the matter has been directed to be listed on 03.09.2019 and in terms of the aforesaid order, the matters have been listed today and have been taken up for hearing considering the aforesaid urgency.

(3.) Learned counsel for the petitioners has submitted for passing appropriate order on the Interlocutory Applications for allowing the petitioners to fill-up the form of National Defence Academy and Naval Academy Examination (II), 2019, which is to be commenced on 7th August, 2019 and the last date for filling up the Form is 3rd September, 2019, but this Court after taking into consideration the fact that in all the cases, counter affidavit has been filed by the UPSC, therefore, deem it fit and proper to dispose of the writ petitions finally.