MADHU BAHUGUNA Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This case has been heard through video conferencing.

(2.) By means of the above writ petition (MCC No.69 of 2020), the validity of the selection process, which was undertaken in pursuant to the advertisement dated 04.08.2017, was challenged by the petitioner on various grounds, including that of bias at the hands of Selection Committee. This writ petition was allowed by this Court vide judgment and order dated 09.01.2020. Now a review application has been filed by respondent no.8/applicant for reviewing the judgment and order dated 09.01.2020.

(3.) One of the grounds taken by the applicant in review petition is that the ground of bias does not apply in case of the review petitioner (respondent no.8) as unlike others, Shri Deepak Chand was never a student of Dr. Shekhar Joshi. However, it is an admitted fact that this fact was never stated in the counter affidavit filed by the private respondents in the writ petition and is being stated here for the first time, although it was the main ground for challenge in the writ petition.