DEEPAK CHANDRA PARGAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In pursuance of the order dtd. 14/12/2021, Mr. Ashish Joshi, the learned counsel for the Uttarakhand Public Service Commission, has produced the result of the petitioners.

(2.) A bare perusal of the result clearly reveals that none of the petitioners in the present Writ Petitions have cleared the examination.

(3.) Therefore, all these Writ Petitions are, hereby, dismissed as infructuous.