LAWS(UTN)-2022-3-50

PADAM SINGH Vs. STATE OF UTTARAKHAND

Decided On March 28, 2022
PADAM SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 3/3/2022 rendered in Writ Petition (S/S) No. 318 of 2022, whereby, writ petition filed by the appellant seeking direction to the selecting body to consider him for appointment against a vacancy reserved for 'Ex-Serviceman', was dismissed.

(2.) Appellant responded to an advertisement issued by Uttarakhand Subordinate Selection Commission, on 21/9/2016. The last date for submission of online application was 31/10/2016; appellant submitted application for the post of Junior Engineer (E and M) within time, however, he did not indicate his category as Ex-Serviceman. Selection process concluded in the month of January, 2022.

(3.) Since benefit of horizontal reservation as ex-serviceman was not given to the appellant, therefore, he filed Writ Petition (S/S) No. 318 of 2022, seeking following reliefs:-