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Ujjawal Prashant vs Union Public Service Commision and Ors

Patna High Court · Decided on 17 March 2025 · Citation: (2025) 03 PAT CK 1407

HON’BLE JUDGES
Harish Kumar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No.2638 of 2019
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Judgment

9 paragraphs · 366 words

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Harish Kumar, J

1.

Heard The Parties.

2.

The Petitioner Is Aggrieved With The Order As Contained In Letter No. 1/8(15)/2018-E.Xii Dated 09.11.2018 Issued Under The Signature Of The Under Secretary, Union Public Service Commission, Dholpur House, Shehjalam Road, New Delhi, (Hereinafter Referred To As The ‘Commission’), Whereby The Commission Has Cancelled The Candidature Of The Petitioner For National Defence Academy And Naval Academy Examination (Ii), 2015 Held On 09.09.2018 And Has Debarred Him Permanently From Appearing In All The Further Examinations/Selections To Be Held By The Commission With Immediate Effect.

3.

Learned Advocate For The Commission Has Drawn The Attention Of This Court To The Counter Affidavit Filed On Behalf Of The Respondent Nos. 1 To 4, Especially Annexure-R/1 And Submitted That A Lenient View Has Been Taken By The Commission On Being Found The Case Of The Petitioner Identical To Shri Raj Aryan. Referring To Annexure-R/1, Learned Advocate For The Commission Has Urged Before This Court That The Commission Has Suo Motu Decided To Convert The Period Of Debarment Of The Petitioner (Shri Ujjawal Prashant) (From Appearing In All The Examinations) By Reducing The Same To The Actual Period Of Debarment Which He Had Already Undergone From November, 2018. Consequently His Debarment Period Stands Expended And Would Be Over By The Date Of Issuance Of This Order.

4.

In View Thereof, Learned Advocate For The Commission Further Contended That Now The Debarment Period Stands Over, Hence The Order Impugned Which Has Been Modified Later On Lost Its Effect.

5.

Learned Advocate For The Petitioner Refuting The Aforesaid Contention, Contended That Since The Petitioner Was Debarred From Appearing In All The Examinations/Selections Of The Commission, Apart From Cancellation Of His Candidature, That Would Affect Him Future In His Career Prospective.

6.

Suffice It To Observe That Since The Order As Contained In Annexure-R/1 Is Silent Over The Issue Of Any Stigma Or Impediment Raised By The Petitioner, It Is Observed That The Modified Order As Contained In Anneuxre R/1 Shall Not Affect In Any Manner, The Career Of The Petitioner In Future, Save And Except The Period Of Debarment, As Has Been Disclosed Therein.

7.

Accordingly, The Writ Petition Stands Disposed, Having Become Infructuous.