YOGENDRA KUMAR SHAH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of facts and law involved in both these writ petitions, they are heard together and are being decided by this common judgment.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The challenge in both these writ petitions is made to the Final Merit List dtd. 31/5/2022, published by respondent no.3/the Uttarakhand Public Service Commission ("the Commission") on the ground that it violates the provisions of Sec. 34(2) of the Rights of Persons with Disabilities Act, 2016 ("the Act").