Ashish Kumar And Another vs Union Of India And 3 Others
2013 Latest Caselaw 6421 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?AFR
 
Court No. - 34
 

 
Case :- WRIT - A No. - 56914 of 2013
 

 
Petitioner :- Ashish Kumar And Another
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- P.K. Upadhyay
 
Counsel for Respondent :- Vivek Singh
 

 
Hon'ble Sudhir Agarwal,J.

1. Heard learned counsel for parties and perused the record.

2. Petitioner has filled more than one application form. One of the condition provided was that in case of submission of more than one application forms by one candidate, all the application forms shall stand rejected. This condition is for purity of the examination and to avoid multiplicity and also submission of application forms by the same candidate with different details.

3. Be that as it may, once the terms and conditions have been laid down, they have to be complied with otherwise it would be impossible to hold a recruitment, particularly when number of candidates participating therein is very large. Once certain conditions have been laid down, the authorities are supposed to adhere with the same and diversion therefrom would vitiate their action and therefore compliance of such conditions, in my view, is clearly mandatory.

4. The petitioners have, admittedly, breached the conditions, hence rejection of applications cannot be faulted.

5. Writ petition lacks merit. Dismissed.

Dt. 10.10.2013

PS-56914/13