LAKHENDRA GAUTHIYAL Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) In this writ petition, the present petitioner has prayed for the following reliefs : -

(3.) It is apparent from the record that the petitioner, being a Scheduled Caste Category candidate, participated in the PCS / Subordinate Services Examination 2010. The petitioner passed out the written examination, and also faired well in the personality test / interview, but he was not given appointment on the post of Deputy Superintendent of Police on medical ground, as on medical examination, he was found to be knocked knee.