ABHISHEK PATHAK Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Appeals being connected, we are disposing of the same by a common judgment.

(2.) The Appeals are directed against the judgment rendered by the learned Single Judge in Writ Petition (S/S) No. 2000 of 2014. Writ petitioner, in the said case, sought the following reliefs:

(3.) The post, in respect of which selection took place and which is made subject matter of the controversy in these Appeals, is the post of Senior Treatment Supervisor. Writ petitioner was a candidate. Apparently, he was not selected and it was the appellant in Special Appeal No. 254 of 2015, who was the fifth respondent in the writ petition, who came to be selected and appointed. The learned Single Judge has allowed the writ petition by the impugned order in both these Appeals finding that the appointment of the appellant in Special Appeal No. 254 of 2015 is liable to be interfered with; his appointment was done away with immediate effect and a mandamus was issued to permit the writ petitioner to join the said post. The following observations were also made: