STATE OF UTTARAKHAND & OTHERS Vs. KANHAYA LAL

JUDGEMENT

(1.) HEARD Sri K.P. Upadhyaya, the learned Addl. C.S.C. for the State/appellants and Sri Jagdish Singh Bisht, the learned counsel for the respondent.

(2.) THE present Special Appeal is directed against the order of the learned Single Judge dated 10th March, 2008 allowing the writ petition and directing the appellants to consider the case of the writ petitioner for appointment on the post of Assistant Teacher (Language) L.T. Grade.

(3.) THE learned Single Judge held that the writ petitioner had applied within the stipulated period and that a corrigendum issued by the Department could not give any advantage to the Department since the corrigendum that was published was absolutely vague.