ROHIT KUMAR Vs. UTTARAKHAND BOARD OF TECHNICAL EDUCATION

JUDGEMENT

(1.) Though, there is delay of 98 days in preferring the present Special Appeal, we have heard the learned counsel for the appellant on merits.

(2.) The present Special Appeal is directed against the judgment dtd. 29/3/2022 rendered by the learned Single Judge in Writ Petition (S/S) No. 3575 of 2017. The learned Single Judge has dismissed the said Writ Petition preferred by the appellant.

(3.) The appellant had responded to an advertisement inviting applications for the post of Electrician Mechanic, which, in the advertisement, was shown as reserved for the dependents of Freedom Fighters (DFF). The advertisement was issued in the year 2015. The appellant, being a dependent of Freedom Fighter, applied for the said post, but was not selected. The appellant assailed the selection of respondent no. 3 on the ground that he was not a dependent of Freedom Fighter.