Sunil Dutt and Another vs Secretary, H.P. State Subordinate Selection Board and Another

Kurian Joseph, C.J.—Petitioners approached this Court aggrieved by the rejection of their applications for appointment to the post(s) of language teachers on the ground that the applications were received belatedly. According to the Petitioners, they had dispatched their applications in time and the delay is on account of postal delay. In identical circumstances, this Court, by a common judgment of today in CWPIL No. 27 of 2011, Court on its own motion v. Principal Secretary, has already taken a view that the candidates who have dispatched their application forms sufficiently prior to the last date of the receipt of the applications, should be permitted to participate in the selection process in case they are otherwise eligible.

Accordingly, this writ petition is disposed of directing the Respondent Board to treat the applications of the Petitioners as having received in time. The pending applications, if any, also stand disposed of.

A copy of this judgment, duly authenticated by the Court Master, be supplied to the learned Counsel for the parties during the course of the day.