UTTARAKHAND PUBLIC SERVICE COMMISSION Vs. RAMESH CHANDRA JOSHI

JUDGEMENT

(1.) BOTH the appeals being connected, they are being disposed of by this common judgment.

(2.) THE appeals are lodged against the judgment of the learned Single Judge passed in Writ Petition (S/S) No. 157 of 2011. One of the appeals is filed by Uttarakhand Public Service Commission (hereinafter referred to as the "Commission"), which was a respondent in the writ petition. The other appeal is filed by the Government of Uttarakhand.

(3.) THE writ petitioner sought the following reliefs: