- (1.) THE petitioner, who had appeared at the preliminary examination conducted by the High Court for recruitment to the Uttar Pradesh Higher Judicial Services on 20 July 2014, has filed this petition for a direction to treat him as a Scheduled Caste candidate and to permit him to appear at the main examination.
(2.) THE petitioner responded to the advertisement issued by the High Court for recruitment to the Uttar Pradesh Higher Judicial Services. The candidates were required to submit their applications on -line from 19 May 2014 upto 18 June 2014 till 23:59 hours. It was also provided in the advertisement that in addition to the submission of on -line application, the downloaded application form should also be submitted with the required documents. The hard -copy of the application form could be downloaded/printed upto 23 June 2014 till 23:59 hours. The last date for receipt of the printout of on -line application form alongwith copies of the specified documents was 3 July 2014.
(3.) THE petitioner submitted the on -line application form on 6 June 2014 at 17:35:36 hours and obtained a printout of that application form. It is stated that on realizing that against Serial No. 27 meant to indicate the particulars of the payment of examination fee, the receipt/journal number was wrongly fed as 024859616 instead of 024859516 while submitting the on -line application, the petitioner modified the online application form by correcting the receipt/journal number to 024859516. This was done prior to the last date of submission of the application form and according to the petitioner he obtained the printout of the modified application form and submitted this printout with the specified documents which was entered in the receipt register at Control No. 241. It is, however, stated that the petitioner did not obtain a photostat copy of the printout of the application which he had submitted with the specified documents. Roll No. 5044 was issued to the petitioner and he appeared at the preliminary examination which was held on 20 July 2014. The result of the preliminary examination was declared on 24 July 2014. The petitioner was awarded 59 marks.;