ANKIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The brief facts of the case are, that respondent No. 3 had issued an advertisement No. 4057 dtd. 8/2/2014, for the purposes of initiating the process of recruitment on Group-C posts in the different Government Departments of the State of Uttarakhand, all the posts, which lie outside the purview of the Public Service Commission.

(2.) The petitioner submits, that since he held the requisite qualification, which was required for the purposes of eligibility for recruitment on the post of Cane Commissioner in the Sugar Cane Department, he would be entitled to be considered for appointment, as against the post Code-98 and Department Code-130 as per the advertisement dtd. 8/2/2014 . Hence, the petitioner submitsm that he has submitted his candidature by filing an application in that regard within an appropriate time. He further submits that, after scrutinization of his testimonial, the petitioner was issued with an admit card; to take the written examination and he was assigned with the Roll No. 1988210401. Under the strength of the admit card, admittedly he had participated in the process of examination which was conducted on 16/10/2016, as a result thereto, 29 candidates were declared selected and successful and they were called upon for the purposes of verification of their document.

(3.) The contention of the learned counsel for the petitioner is that, as against the name of those candidates, who stood successful in the selection process, the last candidate, who belonged to the Scheduled Castes category had scored 48.5 marks.