LAWS(UTN)-2025-12-37

PRAKASH SINGH Vs. STATE OF UTTARAKHAND

Decided On December 04, 2025
PRAKASH SINGH Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The challenge in this petition is made to selection result dtd. 8/1/2025, notified by the respondent no. 4/the Uttarakhand Public Service Commission, Haridwar ("the Commission") of Draughtsman Examination, 2023.

(2.) It is the case of the petitioner that pursuant to an advertisement dtd. 29/5/2023 and its corrigendum, issued by the Commission, inviting the applications for appointment to the post of Draughtsman in six departments, the petitioner applied for the post. Written examination was conducted on 5/11/2023. Thereafter, in a list of candidates, issued by the Commission for document verification on 21/12/2023, the petitioner's name was included in it. But, when final selection result was declared on 8/1/2025, the petitioner's name was not included in the list, though he has secured more marks than the last cut off shown in the document verification list dtd. 21/12/2023. Hence, he has challenged the selection list.

(3.) Before we may proceed further, it would be apt to reproduce the essential qualification of Draughtsman in six departments with regard to which the Commission has issued notification. They are as under:-