- (1.) Heard learned counsel for the petitioner and Mr. Gaurav Mehrotra, who has accepted notice and put in appearance on behalf of respondents.
(2.) With the consent of learned Counsel for the parties, I proceed to decide the writ petition at the admission stage itself.
(3.) Petitioner, who is a unsuccessful candidate, has approached this Court by filing the present writ petition under Article 226 of the Constitution of India, questioning the correctness of the stipulation contained in Admit Card issued by the opposite parties for conducting Hindi Typing Test on 24.5.2015 in 'Mangal Font' and specified as In script keyboard layout vide SMS dated 18.5.2015 contained in Annexure No. 5 to the writ petition. Petitioner inter-alia has also sought a writ of Mandamus for a direction to the respondents to cancel the result declared on 17.7.2015 on the basis of Hindi Typing Test held in 'Mangal Font' and specified keyboard layout. Lastly, it has been prayed that opposite parties may be directed to give sufficient and reasonable time to the petitioner along with other candidates to prepare for the examination/typing test in the required font before the actual examination.;