- (1.)Regard being had to the similitude of controversy, both petitions are heard analogously and decided by this common order. For convenience's sake, facts as narrated in Writ Petition No.13312 of 2022 are taken into consideration.
(2.)Instant petition has been preferred by the petitioner under Article 226 of the Constitution of India taking exception to the action and inaction of respondents whereby respondents have not accepted renewed certificate (Annexure P-3) issued in favour of the petitioner although subsequently. Petitioner has prayed for following reliefs:-
"(i) That the respondents may kindly be directed to accept renewed certificate Annexure P/3 issued in favour of the petitioner by respondent no.4 treating the same to be valid for all purposes, in the interest of justice.

(ii) Cost of the petition be awarded or any other order or direction deemed fit in the circumstances of the case be issued in the favour of the petitioner."

(3.)Precisely stated facts of the case are that petitioner is bonafide resident of Village Kanchapura, Tahsil, Gohad, District Bhind. In response to advertisement dtd. 31/12/2022 (Annexure P/1), examination form for the post of Constable (GD) Police was filled up by the petitioner. It appears from the record and submissions, petitioner had registration certificate of Employment Exchange till 1/9/2020. Thereafter, petitioner could not renew his registration certificate because of COVID-19 pandemic situation. As submitted, office/website of respondent No.4 was not functioning due to COVID-19 pandemic, therefore, he could not renew it and when he got the opportunity in April, 2022 then he got it registered afresh on 4/4/2022.