VIPIN CHANDRA Vs. UTTARAKHAND SUBORDINATE SERVICE SELECTION COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since common questions of law and fact are involved in these writ petitions, therefore are being taken up together and are being decided by this common judgment. However, for the sake of brevity, facts of Writ Petition (S/S) No. 1152 of 2021 alone are being considered.

(3.) Petitioner participated in a selection for promotion as Ranker Sub-Inspector (Civil Police)/(Intelligence) held pursuant to notification dtd. 22/1/2021 issued by respondent no. 2. The task of holding written examination was entrusted to Uttarakhand Subordinate Service Selection Commission (respondent no. 1). Written examination was held on 21/2/2021 and provisional answer-key was uploaded by respondent no. 1 in its web portal on 23/2/2021 and objections were invited in respect of any discrepancies in the question or the answer key, as given in the provisional answer-key.