M.Katju, D.R.Chaudhary, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioner applied for Combined/State Subordinate Services (Preliminary) Examination. 2000. According to him, inadvertently he could not mention in the application Form his qualification as B.Com. and on that ground, his application was rejected.
(3.) We are of the opinion that the U. P. Public Service Commission should not reject forms on such technicalities. Several petitions are coming up before this Court where forms are rejected due to technical omissions, e.g., that the candidate did not fill in his date of birth or his qualification, etc. Obviously, these are cases of human error and a person should not be penalized for this. All humans can commit errors. The proper course of action for the Commission is that in such cases, the Commission should call and ask the candidate to fill in the omission, and it should not reject his application Form on such technicalities.;