VIKAS KUMAR AND OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) ALL these petitions entail the identical controversy, hence are being adjudicated by the Court, herein, by the single judgment.

(2.) ADVERTISEMENT was issued on 7.4.2015 (Annexure No. 2) by the Uttarakhand Public Service Commission for conducting the examination to select the Junior Engineers in sundry wings of the Government like Civil, Electrical, Mechanical, Agricultural Engineering. The compulsory educational qualification of the candidate was that the applicant must be the diploma holder from any recognized institute in the concerning branch. Pursuant to such advertisement, several candidates, holding diploma in their respective branch applied and have to appear in the examination. The petitioners, who were the degree holders in their respective wings, also applied for the same. But their candidature was put to hold as they were found not possessing the requisite diploma in the branch. So, feeling annoyed by not accepting their applications for the examination, they knocked the door of the Court by ways of filing several petitions in WPSS Nos. 507, 530, 561 and 551 of 2015. The candidature of the petitioners was provisionally permitted to be considered by the order of co -ordinate Bench of this Court subject to the final adjudication, while rest of the petitioners in all the remaining petitions, though applied before the cut off date, but had come up before the Court later.

(3.) THIS Court has rendered hearing to the learned counsel for the respective parties. Learned counsel for the petitioners has vehemently relied upon the following precedents: -