UTTARAKHAND PUBLIC SERVICE COMMISSION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE facts and the question involved in these appeals are common. Hence, they are being disposed of by a common judgment.

(2.) THE appellant is Uttarakhand Public Service Commission. The appellant issued advertisement dated 09.08.2012 calling for applications for filling up the posts of Assistant Review Officer (Accounts) and Assistant Accountant in Uttarakhand Public Service Commission. For both these posts, according to the appellant, apart from qualification of B.Com. applicants were to possess 'O' Level Certificate in Computer operation. The writ petitioners in the writ petitions, from which the present three appeals arise, were aspirants to posts of Assistant Review Officer (Accounts) or Assistant Accountant in Uttarakhand Public Service Commission. They did not possess the qualification of 'O' Level Certificate in computer operation. They, however, appeared to contend that the qualification which they possessed in computer operation is equal or higher.

(3.) THE learned Single Judge, in fact, by an interim order directed the constitution of a committee to report regarding the qualification possessed by the writ petitioners. The report was filed. Thereafter, the learned Single Judge has finally disposed of the writ petitions by directing the constitution of a committee and certain directions were also given. It is appropriate that we extract paragraphs 9, 10 and 11 of the impugned judgment.