- (1.) HEARD learned Counsel for the petitioner and the learned Standing Counsel for the respondents.
(2.) THE petitioner has applied for the post of upcharika in the department of respondent No. 2. The last date for submission of the application was 10. 12. 2007. According to the terms of the advertisement, the petitioner was to send the application by registered post.
(3.) AS the petitioner under some apprehension that the application will not reach by registered post within the time, he sent it by speed post vide receipt dated 6. 12. 2007. In fact the petitioner did not comply with the terms of the advertisement.;