NIKIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. D.K. Joshi, learned counsel for the petitioner, Mr. S.S. Chaudhary, learned Brief Holder for the State of Uttarakhand- first respondent and Mr. B.D. Kandpal, learned Standing Counsel for the Uttarakhand Public Service Commission-second respondent and, with their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order passed by the second respondent-Uttarakhand Public Service Commission dated 09.01.2020; a writ of mandamus directing the second respondent to make necessary modifications in the petitioner's application by treating the optional subject as Environmental Science in the place of Veterinary Science; and a writ of mandamus directing the respondents to allow the petitioner to undertake the written examination, in the optional subject of Environmental Science, for the post of Assistant Conservator of Forest Examination-2019.

(3.) Facts, to the limited extent necessary, are that the Uttarakhand Public Service Commission (for short the "Commission") issued an advertisement on 30.07.2019 inviting applications for appointment to the post of Assistant Conservator of Forest. The last date, for submission of the online application form, was prescribed in the advertisement as 20.08.2019. After a preliminary examination was conducted, the candidates, who were selected in the preliminary examination, are required to appear in the main examination which contains an optional subject. The optional subject, which the applicant intends to appear in the main examination, is also required to be indicated in the online application form to be submitted by the applicant. The petitioner submitted his online application form on 06.08.2019 indicating his optional subject as Veterinary Science. A preliminary examination was conducted, thereafter, on 03.11.2019 in which the petitioner appeared.