Madhya Pradesh High Court
Abhishek Athya vs The Unique Identification Authority Of ... on 28 June, 2019
1 WP-12080-2019
The High Court Of Madhya Pradesh
WP-12080-2019
(ABHISHEK ATHYA Vs THE UNIQUE IDENTIFICATION AUTHORITY OF INDIA GOVT. OF INDIA)
1
Jabalpur, Dated : 28-06-2019
Shri Paresh Pareek, learned counsel for the petitioner.
Shri J.K. Jain, learned Assistant Solicitor General for the Union of
India.
Shri Bhoopesh Tiwari, learned Govt. Advocate for the State.
Heard on the question of admission and grant of interim relief.
Issue notice to the respondents, on both count, on payment of process
fee within seven days.
Also heard on the prayer for interim relief.
It is stated by the learned counsel for the petitioner that the examination is going to be held on 1st July, 2019. It is pointed out that the petitioner had attempted to appear in the examination on the earlier occasion, in the year 2018, but on account of mismatch of the thumb impression on the adhar card, the authority did not permit the petitioner to appear in the examination. It is stated that for the purpose of proper verification, the petitioner has got as many as three adhar cards prepared but each time when he goes to the centre for verification of his thumb impression, the test fails.
The petitioner apprehends that he would be subjected to similar disqualification in the examination that is going to be held on 01st July, 2019. In such circumstances, he has prayed that the authorities be directed to adopt any other mode of verification of the identity of the petitioner apart from thumb impression as there is every possibility of the same failing again as has been the past experience of the petitioner. He has also prayed that as an interim measure, the petitioner may be permitted to provisionally appear in the examination subject to verification of his identity.
In view of the aforesaid and looking to the fact that the examination for admission in AIEEA 2019-20 is going to be held on 01st July, 2019 and the Digitally signed by SUSHEEL KUMAR JHARIYA Date: 01/07/2019 12:33:02 2 WP-12080-2019 centre allotted to the petitioner is in the city of Sagar and as the instructions to the candidate as mentioned in the provisional admit card states that a candidate should visit the examination venue a day in advance and that a candidate would not be permitted to enter in the examination centre without identity verification, an an interim measure, it is ordered that in case the petitioner appears and approaches the examining authorities at the centre a day prior to the examination and informs them about his difficulty and produces all the necessary documents, the examination authorities at the centre may take up proceedings for verification of the identity of the petitioner by verification of the thumb impression on the adhar card as well as by some other authorized or recognized mode of determination of the identity and for that purpose may also take assistance of the local authorities, if so required.
A free copy of this order be supplied to the learned Assistant Solicitor General for forwarding the same to the respondent Nos. 3 & 4 as well as to the learned Government Advocate to inform the local authorities about the aforesaid order.
C.C. today.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
sj
Digitally signed by SUSHEEL KUMAR
JHARIYA
Date: 01/07/2019 12:33:02