SHIV SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner as well as learned Standing Counsel for the State of Uttarakhand.

(2.) BY means of this writ petition, the Petitioner has challenged the result of the selection pursuant to the advertisement dated 20.6.2010 published by Respondent No. 2. Such matters have already been settled by a decision dated 11.3.2011 passed by a learned Single Judge of this Court in Writ Petition No. 775 of 2010 (S/S) and other connected matters.

(3.) BE that as it may, it is purely in the domain of the State Government as well as the Director Training and Employment to grant such an equivalence. Therefore, the Petitioner is always at liberty to approach such authorities to grant him equivalence as CTI Certificate holders.