GANESH KUWARBI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners before this Court were candidates for post of Group 'C' posts in various Government organizations in the State of Uttarakhand. Petitioners responded to the advertisement against posts for the accounts cadre posts. According to the respondents, the petitioners did not have one of the essential qualifications for the post, which is that they were not having 'O' Level Certificate in computer operation issued by an organization known as "Department of Electronics and Accreditation of Computer Courses" (from herein after referred to as the "DOEACC").

(2.) The petitioners filed these writ petitions during vacation and vide order dated 16.01.2014, the learned Single Judge had passed following order:-

(3.) On the strength of the above interim order, all the petitioners were allowed to participate in the selection process and the petitioners have done so. However, their results have not been declared so far.