LAWS(UTN)-2021-12-86

DEEPAK ASWAL Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

Decided On December 15, 2021
Deepak Aswal Appellant
V/S
UTTARAKHAND PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) Mr. Ashish Joshi, the learned counsel for the Uttarakhand Public Service Commission, informs this Court that qua the petitioners, namely Deepak Aswal, Shakil Ahmad, Vijyendra Kishor, Ranjeet Kumar, Surendra Kumar, Asheesh Chauhan and Rakesh Prashad Joshi, the writ petition has become infructuous, as they have not qualified in the examination.

(2.) Therefore, the writ petition is, hereby, dismissed as infructuous qua the petitioners aforementioned.