KULDEEP KUMAR RATHI Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioners have approached this Court, seeking the following reliefs:

(2.) Briefly put, the case of the petitioners is as follows:

(3.) Learned counsel for the petitioners after arguing for some time, did not press the decision taken by the Commission regarding question nos.27, 41 & 126 of Set A and have only pressed that question no.70 of Set A was wrongly formulated and, as per Regulation 9(iv) of Uttarakhand Public Service Commission (Examination Result Preparation Procedure) Regulations, 2022 (for short the Regulations of 2022 ). He submits that since the question was wrongly formulated, it ought to have been deleted by the Commission. He submits that the Commission has not deleted question 70 of Set A . He submits that Food Safety and Food Security are completely different things and, therefore, the question given by the Commission is incorrect, according to FSSAI, State Food Safety Index is an annual assessment of food safety standards, while Food Security Index is a global term. The two are not interchangeable. He submits that the result of the preliminary examination was declared on 8/10/2025 by the Commission and the Mains Examination is due from 6/12/2025.