RAUSHAN KUMAR JHA Vs. UNION OF INDIA THROUGH POSTMASTER
LAWS(JHAR)-2019-1-63
HIGH COURT OF JHARKHAND
Decided on January 16,2019

Raushan Kumar Jha Appellant
VERSUS
Union Of India Through Postmaster Respondents

JUDGEMENT

Sujit Narayan Prasad, J. - (1.) This writ petition is for issuance of direction upon the respondent especially the Respondent Nos. 3 and 4 to accept the form of main examination of JPSC, 2016, vide Advertisement No. 23 of 2016 since the application form has not been accepted by the Jharkhand Public Service Commission. It is the case of the petitioner that he in terms of the Advertisement No. 23 of 2016, has been declared to be qualified in the preliminary examination 2016 for selection of candidate inducting in the State cadre service and after being successful, was communicated to make proper application for appearing in the written examination. He being the resident of Nal, Block, falling within the jurisdiction of the state of Rajasthan from where he has dispatched his application form along with the due postalstamp but subsequent thereto upon inquiry, came to know that there is deficit postal stamp and hence the Post Office has not dispatched the application resulting into not reaching to the Post Office of the Jharkhand Public Service Commission.
(2.) It is the case of the petitioner that the Nal, Post Office has accepted the application without making proper measurement of the postal stamp and thereafter it has been sent before the main post office situated in the District of Bikaner, Rajasthan wherein upon the measurement of the weight of the envelop it was found that the postal stamp is less as per its requirement therefore it could not have been dispatched.
(3.) The petitioner is raising the question that since there is latches on the part of the said postal department petitioner had to suffer. Therefore, direction has been sought for upon the Jharkhand Public Service Commission to issue admit card so that he may be able to participate in the written examination scheduled to be held on 28.01.2019.;


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