GAURAV KUMAR Vs. STATE OF UTTARAKHAND

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 WPSS No. 1936 of 2019 are being considered.

(3.) Petitioner participated in a selection held by Uttarakhand Subordinate Service Selection for the post of Computer Programmer/cum Operator and was declared as successful. Petitioner appeared before the selecting body for document verification, however, his name was not included in the final select list published on 19/6/2018. Petitioner, thereafter, filed writ petition, which was disposed of by this Court vide order dtd. 29/4/2019. Operative portion of the said order is reproduced below: