KHEMRAJ BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner Khemraj Bhatt has filed the above two writ petitions before this Court seeking relief against the State Public Service Commission (hereinafter referred to as "Commission") as well as against the State Authorities.

(2.) THE petitioner was a candidate for the post of Assistant Registrar in State Universities for which two posts were advertised by the Commission vide advertisement dated 17.09.2010. One post was reserved for Scheduled Caste and another for the General category candidate. Admittedly, the petitioner was selected for the said post in a General category candidate. However, since his appointment was not being made earlier he filed a writ petition before this Court being WPSS No. 1170 of 2012 seeking following reliefs:

(3.) MEANWHILE , the Commission itself on certain complaints made against the selection of the petitioner, which was regarding his qualifications and his eligibility to the post of Assistant Registrar. After giving the petitioner show cause notice, and hearing his reply, the Commission passed the impugned order dated 08.11.2012, which has been challenged by the petitioner in the second writ petition (WPSS No. 1791 of 2012).