BHAGWATI,J. - (1.) HEARD learned counsel for the parties.
(2.) PETITIONER has preferred this writ petition to issue an appropriate writ, order of direction to the respondents to issue provisional admission card of the petitioner to appear in the examination of Rajasthan Judicial Service Examination, 2011, which is going to take place tomorrow i.e. 21.12.2011. It is submitted by counsel for the petitioner that respondents issued in advertisement for the post of Civil Judge (Junior Division) cum Judicial Magistrate, the petitioner made the payment of requisite fee for application form, he was issued token No. 1101044310160246. Thereafter, petitioner submitted his application form online for the said examination on 9.8.2011. He further submitted that the Rajasthan Public Service Commission (hereinafter referred to as 'R.P.S.C) had uploaded the provisional admission card of the aforesaid examination on 15.12.2011. The petitioner tried his best to have his provisional admission card, but failed to get it from the website of the R.P.S.C., therefore, he immediately approached to the Chairman of the R.P.S.C. on 16.12.2011 for issuing his admission card, but respondents informed that it is a problem on account of server. The petitioner was also informed that respondents have not received any form of the petitioner. Learned counsel further submitted that since petitioner submitted his form online and token number was issued to him, therefore, it is clear that he has submitted his form and there is no reason for not issuing the admission card to him, therefore, necessary direction be issued to the respondents.
(3.) MR . S.N. Mumawat, learned counsel for the R.P.S.C. submitted that as and when complete application form is submitted online, I.D. number is allotted immediately for the purpose of reference for all other future correspondences in respect to applicant with the R.P.S.C. and for the purpose of issuing admission card also. The petitioner contacted the respondents and he was informed that no I.D. number was allotted to him, which shows that no complete application form was submitted by petitioner online. Even if, he submitted his application form online, it was incomplete and because of incomplete application form, I.D. number could not be allotted to him, which will show that respondent has not received the application form of the petitioner, therefore, it is not possible to issue any admission card to petitioner at this stage. He further submitted that so far as token number is concerned, it is only a proof for payment of application form and nothing more. It does not prove that application form sent by the petitioner was received in the office of the R.P.S.C.;