NITESH GOYAL Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The subject matter in all these four petitions are similar. The difference is with regard to the category of the petitioners and the questions they have challenged in these writ petitions. Hence they are disposed off by this common order relatable to each one of the writ petitioners.

(2.) In pursuance to a notification dated 31.5.2019, applications were invited for the post of Uttarakhand Judicial Service Civil Judges Junior Division 2019. Out of 15 seats, 6 seats were for un-reserved category, and out of this 30% i.e. 2 seats were reserved for Uttarakhand women, 1 seat was reserved for scheduled caste, 7 seats were reserved for other backward category, and 1 seat was reserved for the economically weaker section.

(3.) A subsequent notification was issued on 30.7.2019, announcing that the preliminary examination for the post mentioned was to be held on 01.09.2019. A third notification was issued on 27.8.2019, wherein the above-mentioned posts were increased from 15 to 28 with the relevant divisions.