MOHAN JEE YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, counsel for the Staff Selection Commission as well as Government of India representing the Postal Department as also learned counsel for the State.

(2.) The reason for the petitioner to file present writ application is that his application for participation in the graduate level preliminary examination has been refused or rejected by Staff Selection Commission because his application has been received after the final cut-off date i.e. 31.5.2011.

(3.) The case of the petitioner is that he had sent the application with postal order by speed post from Rosera Post Office on 27.5.2011 but for the reasons best known to the postal authorities, such application could be delivered only on 5.6.2011. The Commission refused to accept the application since it was received beyond the cut-off date.