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Supreme Court Allows The Aspirants Of Judicial Service Examination To Appear For The Exams Despite Delay In Postal Services.
The Supreme Court has given permission to the aspirants for the judicial officer posts, to appear for the main examination, designed for the selection and appointment to the post of Additional District Judge in the state of Madhya Pradesh. Although, their applications reached later than the last date that was fixed by the High Court due to postal delay. It should be noted here that the last date fixed by the high court for the receipt of applications was 25.08.2018.
The version of the candidates is that they had dispatched their filled in applications on or before 21.08.2018 by speed Post or courier. But because the actual delivery was made post 25.08.2018, the High Court had restricted them from appearing in the main examination. The Bench that was hearing the case comprised Justice Kurian Joseph and Justice Sanjay KishanKaul. The bench held that in the interest of the candidates they must be allowed to sit for the 2018 examination provisionally. This permission is subject to the production of evidence before the Registrar of the Madhya Pradesh High Court that they had dispatched their applications. The high court directed the publication of the order in the website. The court further asked the postal master general to conduct an inquiry behind the delay of postal services.
