SURENDRA KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPELLANTS are the writ petitioners. The Uttarakhand Technical Education Board (hereinafter referred to as the Board) issued an advertisement dated 20.12.2011 for the Accounts cadre, which was given a Group code, named, Group -29. The eligibility criteria as well as the posts in different Departments were indicated in the advertisement. The result of the written examination was declared on 07.10.2013. The writ petition was filed seeking direction to permit the appellants to appear in the computer type test on 18.01.2014 and to consider the candidature of the appellants for G -29 posts.

(2.) THIS writ petition came to be heard along with three other writ petitions. In the said three writ petitions, advertisement was issued for two posts by the Uttarakhand Public Service Commission (hereinafter referred to as the Commission). The writ petitioners in the said three writ petitions came to Court complaining that for the posts therein, one of the qualifications, which was fixed, namely, 'O' Level Certificate in Computer Operations was not a qualification, which was readily available as the Institutes, which issued the said Certificates were not active in the State of Uttarakhand.

(3.) LEARNED Single Judge by the impugned judgment has disposed of all the three writ petitions in the following manner: