NEETA VYAS Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) ALL the above writ petitions raise the same grievance. Therefore, they are being disposed of by this common judgment.

(2.) WRITS of mandamus have been sought to command the State of Uttaranchal to appoint the petitioners on the posts against which they have been selected by the U. P. Public Service Commission prior to the appointed day.

(3.) WRITS of certiorari have been sought by the petitioners in some of writ petitions to quash the Government order dated 29.8.2001 issued by the State of Uttaranchal not to give appointment to the candidates on the basis of recommendations of Uttar Pradesh Public Service Commission in various departments of the State of Uttaranchal.