JITENDRA LESIYAL Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) We have heard the learned counsel, and proceed to the judgment.

(2.) We may reproduce the order dtd. 5/10/2020, passed by this Court in the present proceedings, since that order encapsulates the relevant facts, and the issue, which arises for consideration in the present case:-

(3.) In terms of the direction issued by this Court on 5/10/2020, respondent No. 1 has filed a detailed counter-affidavit. In compliance with the direction issued to respondent No. 1 to place on record copies of Certificates of one-year computer certificate courses of the candidates who were declared successful, and are permitted by respondent No. 1 to participate in mains examination, respondent No. 1 has placed along with its affidavit, Certificates of all those candidates, who were permitted to participate in the mains examination. These certificates have been issued, inter alia, by the following Institutes, amongst others:-