HASEEN AHMAD Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD Mr. Subhash Upadhyay, Advocate for the Petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) THE Petitioner was selected as an Assistant Teacher (Urdu), who had applied in response to an advertisement issued by the State of Uttarakhand in the year 2006. The Petitioner was declared successful in the written examination and was called for examination of his documents. All the same, due to delay on the part of the State Authorities, who wanted to verify the documents of the Petitioner from the Institute from where he had passed the necessary qualifications, which was situate in Aligarh (U.P.), the matter was delayed. Subsequently when the Authorities were satisfied as to the veracity of the documents, it was too late to appoint the Petitioner inasmuch as the vacancy was filled by another candidate. This Court on the last occasion i.e. on 16.3.2011 had passed the order directing the Standing Counsel to file its counter affidavit answering certain queries made by the Court and to keep one post of Assistant Teacher (Urdu) vacant in the State, preferably in a neighboring district, of Haridwar. The operative portion of the order reads as under:

(3.) THE writ petition is accordingly disposed of.