As per case facts, the Petitioner's candidature for the Haryana Civil Services (Judicial Branch) Examination was rejected by HPSC because her SC certificate dated 11.07.2016 supposedly lacked a registration number ... and date on the top left, and her domicile certificate was allegedly not attached. The Petitioner clarified that the date was present at the bottom, and the absence of a registration number was due to the issuing authority. The domicile certificate was also uploaded. The Tehsildar, Gurugram, confirmed the SC certificate's validity and the fact that it was not numbered. After an interim order, she participated in the viva-voce and achieved the required marks. The question arose whether an otherwise eligible candidate's candidature should be rejected due to inadvertent submission of an irregular/incomplete certificate, which is later rectified, subsequent to the cut-off date. Finally, the High Court ruled that technical defects in certificates, not attributable to the candidate and not causing prejudice, should not lead to rejection. It found HPSC's reasons trivial and quashed the rejection order, directing HPSC to proceed with her appointment and imposing costs for its conduct.