- (1.) RAJEEV Gupta, C. J. Mr. Tanuj Semwal, Advocate for the petitioner. Mr. N. B. Tewari, Chief Standing Counsel for respondent No. 1. None for respondent No. 2. They are heard on admission.
(2.) PETITIONER Rajesh Kumar Chaturvedi has filed this writ petition for the following reliefs : (i) issue a writ, order or direction in the nature of mandamus direct ing the respondent no. 2 to ac cept / submit the application form for Uttaranchal State Combined Civil Services (Mains) Examina tion 2004 of the petitioner sent through speed post treating it to be within time and permit the pe titioner to appear in the said Mains Examination. (ii) issue any other suitable writ, or der or direction which the Hon'ble court may deem fit and proper under the facts and circum stances of the case. " The petitioner, in substance, is seeking a direction to respondent No. 2 Uttaranchal Public Service Commission to accept the petitioner's application form for Uttaranchal State Combined Civil Services (Mains) Examination, 2004, which admittedly reached the of fice of the second respondent two days after the last date for the submission of the forms. Any direction to the respondents of the nature sought by the petitioner would not only open a 'flood gate' but would also upset the time schedule of the examinations fixed by Uttaranchal Public Service Commission. Any such change in the time schedule of the ex amination would certainly affect the in terest of thousands and thousand of the candidates adversely.
(3.) THE petitioner, when he received the form from Uttaranchal Public Serv ice Commission in the month of April, 2006, was well aware that the last date of submission of the form was 20-05-2006. Even then, the petitioner took the risk of dispatching the form as late as on 19-05-2006 only. Admittedly, the pe titioner's application form reached the office of the Uttaranchal Public Service Commission on 22-05- 2006 i. e. two days after the last date for submission of the form i. e. 20-05-2006. In view of the above-mentioned broad features of the case, we do not find any ground to grant the reliefs sought by the petitioner in the writ peti tion.;