LAWS(UTN)-2020-10-42

USHA RANI Vs. STATE OF UTTARAKHAND

Decided On October 13, 2020
USHA RANI Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Since, the controversy of law in these special appeals is same, therefore, these special appeals are being decided by this common judgment.

(2.) The appellants challenged the order dated 15.12.2018 by which the candidature of the appellants for the post of Assistant Book Binder in Government LITHO press, Roorkee, Haridwar have been rejected. Challenge is also made to the inquiry report dated 19.04.2018, by which, the appellants were found ineligible to the post.

(3.) Heard learned counsel for the parties and perused the record.