MOHINDRA SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. Rajendra Dobhal, Senior Advocate assisted by Sanjay Raturi, Advocate for the petitioners and Mr. Rakesh Thapaliyal, Advocate for the Uttarakhand Technical Education Board, Mr. D.S. Patni, Advocate for Pey Jal Sansthan Evam Nirman Vibhag, Uttarakhand, Mr. Pankaj Purohit, Advocate for respondent Nos. 5, 6, 9, 11, 12, 14 & 15 and Mr. Sanjeev Singh, Advocate for the interveners.

(2.) SINCE the present bunch of writ petitions involve common question of law and fact, hence all these writ petitions are being decided together by this common judgment.

(3.) THE principle ground of the petitioners is that the advertisement was issued on 04.05.2012 calling for eligible candidates for the posts of Junior Engineers in various departments. There were 28 posts of Junior Engineers (Electrical/Mechanical) in the Pey Jal Sansthan Evam Nirman Vibhag, out of which, 2 posts each were reserved for Scheduled Castes and Other Backward Classes. Meaning thereby, there were 24 posts for the General category candidates. The petitioners appeared in the written examination and were declared successful, and subsequently the respondents published a list of successful candidates on 28.03.2012 in which the petitioners' name figure. The total number of successful candidates was 30.