NITISH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PRESENT petition has been filed by the petitioner for a direction to the respondent no.5 to grant appointment to the petitioner on the post of Forest Guard in pursuance of Forest Order No.25/13-1 GBC dated Muni-ki-reti 17.01.2009.

(2.) BRIEF facts of the case, as narrated in the writ petition, are that an advertisement was published on 12/13-07-2008, whereby applications were invited for the post of Forest Guard. In pursuance of the said advertisement, petitioner applied for the post of Forest Guard under the Scheduled Caste category. Thereafter, he appeared in the physical test and health examination. The petitioner was found fit in the physical test and health examination held on

(3.) I have heard the learned counsel for the parties and have perused the papers annexed with the writ petition.