Latest News
Back
Document:
UPSC exam: SC denies one more chance to aspirants who exhausted last attempt in 2020, dismisses plea
The Supreme Court on Wednesday excused a clump of petitions documented by Union Public Service Commission (UPSC) competitors looking for an additional opportunity to sit for the Civil Service (Preliminary) assessment to be held in the not-so-distant future. The solicitors, a significant number of whom were on cutting-edge obligation during the Covid-19 pandemic, depleted their last opportunity to sit in the assessment held in October 2020. Prior, the Center had consented to give an additional possibility on the condition they were not age banished.
A bench of Justices A.M. Khanwilkar, Indu Malhotra, and Ajay Rastogi passed the request on Wednesday. A copy of the Judgment will be transferred to the Supreme Court site later in the day. The Bench had heard the case on February 9 and saved its request following contentions from the Center, UPSC, and Candidates.
More than a Hundred solicitors have depleted their last endeavor to sit in the assessment either because of old enough or a number of endeavors. They could not take the test a year ago because of the pandemic. The Center had before contradicted the petitions. Nonetheless, it later consented to make a one-sided special case for the individuals who passed up a great opportunity because of the restricted amount of endeavors.
During the consultation, the Court had requested that Center make the special case for Age-exposed up-and-comers also, which it would not do.
For the unenlightened, general class competitors get six opportunities to fit the bill for the test till the age of 32. As soon as possible for OBC class is 35 years while the number of endeavors is nine. SC/ ST applicants can sit for the test till 37 years old with no bar on a number of endeavors.
Document:
