NAVEEN PANDE Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) In the instant writ petition, is a very peculiar case in its own facts, and an issue, which is to be considered by this Court is: Whether the qualification obtained from the Air Force, could be treated to be an equivalent qualification as prescribed in the advertisement, which has had to be in accordance with the State recognised law?

(2.) Facts of the case are that an advertisement was issued on 17/2/2017, by respondent No. 1, herein i.e. the Uttarakhand Public Service Commission, for the purpose of conducting a process of selection as against three vacant posts of Regional Inspector (Transport), which is carrying a scale of Rs.9300.0034800 with Grade Pay of Rs.4200.00. The last date for applying in response to the said advertisement was 15/3/2017.

(3.) The petitioner contends that since he possessed the requisite educational qualification to be recruited for the post of Regional Inspector (Transport), and since he, being the permanent resident of the State of Uttarakhand, since residing in district Udham Singh Nagar, he had extended his candidature to be considered for appointment in pursuance to which the petitioner submits, that when he had submitted his application within the time, the respondent had processed the same and an admit card too was issued in his favour, wherein he was called upon to appear in the examination of the recruitment process with Roll Number bearing Number 300002.