MANISH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsel for the petitioner as well as learned counsel for the respondent no. 1. Though respondent no. 2 has filed its counter affidavit, but none appears for the said respondent when the matter is called out. We proceed to dispose of this petition at this stage. The petitioner seeks the following reliefs in this writ petition:-

(2.) The aforesaid reliefs have been sought in the background that on 4/12/2021, respondent no. 2 i.e. the Uttarakhand Public Service Commission issued an advertisement bearing No. A-1/D.R./Degree/Service-2/2021-22, dtd. 4/12/2021, wherein 455 vacancies for the post of Assistant Professors in Government College were declared. The last date for submission of On-line application form was 24/12/2021. The advertisement categorized the posts in various subjects for the Scheduled Castes, Scheduled Tribes, Other Backward Classes, Economically Weaker Ss. and Unreserved categories. Since we are concerned with the subjects of Political Science and History, we extract hereinbelow the relevant entries in the said tabulation (22)

(3.) The respondents also tabulated, within each reserved class and unreserved category, the break-up of the seats reserved within the class, inter alia, for the physically disabled category candidates. We extract herein-below the relevant extract from the said tabulation in relation to Political Science and History subjects.