ASHUTOSH BHATT Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioners as well as learned Counsel for the Uttarakhand Public Service Commission.

(2.) THE Petitioners have challenged the result declared by the Uttarakhand Public Service Commission (from hereinafter referred to as Commission) pertaining to the Preliminary Examination to the post of Review Officers and Assistant Review Officers in Secretariat and Lok Sewa Ayog in State of Uttarakhand.

(3.) THE Petitioners contend that although the instructions clearly stipulate that the candidates in the ratio of 1:20 are liable to be called in the preliminary examination yet the Commission has called candidates, not at the ratio of 1:20 but at the ratio of 1:15. It is further contended that had the candidates been called as per the Instructions and in the ratio of 1:20 then the Petitioners would have made to the stage of writing the main examinations. This the Petitioners contend on the basis of the marks obtained by last candidate called, since the Petitioners have only one mark less than this candidate. All the same, since this has not been done, there has been a violation of the proceedings which adversely affects valuable rights of the Petitioners. Therefore the Petitioners have approached this Court with the following prayers: