RAHUL RUHELA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner, before this Court, was a candidate for the selection/appointment of Junior Engineer (Agriculture Engineering) in the Minor Irrigation Department, Government of Uttarakhand conducted by the Uttarakhand Public Service Commission. Petitioner's name did not find place in the list of selected candidates in the said examination. Petitioner has now challenged the entire selection process claiming that the said selection has been made in violation of the Rules, namely, "Uttaranchal Service of Junior Engineers (Group 'C') Minor Irrigation (Irrigation Department) Rules, 2003" (from herein after referred to as "the Rules of 2003").

(2.) THE State of Uttarakhand, Uttarakhand Public Service Commission which has conducted this examination as well as the private respondents have filed counter affidavit. The controversy in this case is that the petitioner as well as private respondent nos. 4 and 5 received equal number of marks in aggregate which is 203 each. The break -up of marks of each candidate in written examination as well as interview is as follows: -