Amitava Lala, J. - (1.) An interesting point is involved in the writ petition. The writ petitioner is a candidate of an examination to be held under the supervision of Public Service Commission, Uttar Pradesh, Allahabad. One of the conditions about the modes of making application "how to apply" speaks as under: "...Application complete in all respects must reach the "Secretary, (Deptt No...) Public Service Commission, U.P., 10 Kasturba Gandhi Marg, Allahabad-211018" at the Commission's office either by registered post or by hand upto 5.00 p.m. on or before 22nd July, 2005."
(2.) Therefore, there are two modes of making application as aforesaid.
(3.) The petitioner contended that he sent his application through registered post on 14th July, 2005 from a place 100 Kms. from the Commission's office at Allahabad but the Commission refused to accept the same since it was reached to the office on 28th July, 2005 after expiry of the last date. According to the petitioner, there is no fault on the part of the petitioner in making the application. Therefore, such application should have been accepted by the Commission. Since the same has not been done, the writ jurisdiction has been invoked for the purpose of giving direction upon the Commission to accept the application and to permit the petitioner to sit for the interview. In the alternative for a direction upon such authority to decide the petitioner's representation dated 22nd August, 2005.;