DEEPAK BAHUGUNA Vs. UTPAL KUMAR SINGH

JUDGEMENT

(1.) WPSB No. 171 of 2015 filed by the petitioner was disposed by Division Bench of this Court in terms of judgment dtd. 9/4/2018 rendered in WPSB No. 113 of 2015. The direction issued in WPSB No. 113 of 2015 is reproduced below:-

(2.) Alleging non-compliance of the order passed by Division Bench of this Court, this contempt petition has been filed.

(3.) Compliance affidavit has been filed by Maj. Gen. (Retd.) Anand Singh Rawat, Chairman, Uttarakhand Public Service Commission, Haridwar. In para 10 of the said affidavit, it has been stated that pursuant to direction issued by this Court, a decision has been taken to carry forward three vacancies, which were earlier reserved for Uttarakhand Rajya Andolankaries. The copy of the decision so taken by the Commission is brought on record as Annexure CA4 to the said affidavit.