RASTOGI,J. - (1.) Application(s) for intervention are allowed.
(2.) The batch of petitioners were hopeful that in their last attempt, they may qualify in the Civil Services (Preliminary) Examination, 2020 (in short "Examination 2020") which was held on 4th October 2020 but when they failed to achieve their goal, approached this Court by filing the instant writ petition under Article 32 of the Constitution seeking mandamus to the 1st respondent to extend one additional attempt to the petitioners/intervenors as they are being barred from attempting the examination in future on account of exhausting of available attempts or on account of age bar subsequent to Examination 2020.
(3.) The prayer which has been made in the instant petition is as follows:- "(a) Issue a writ of mandamus or any other appropriate writ, order or direction in the nature thereof and declare that the action of the respondents of not issuing appropriate policy for grant of an extra attempt to candidates for whom civil services examination 2020 would be last attempt as being violative of Articles 14, 19, 29 and 21 of the Constitution of India, and by way of issuance of an appropriate writ, order or direction of or in the nature of mandamus, and/or any other writ, order or direction, inter-alia, direct the Respondent/s to provide one extra attempt to the last attempt candidates including the petitioners, in addition to number of permissible attempts: and/or (b) Pass any other order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and in the interest of justice." Brief Factual Matrix ;