JAIVEER SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the parties. In the circumstances, the delay in filing the restoration application will stand condoned. The delay condonation application stands disposed of. The restoration application is allowed. The writ petition stands restored.

(2.) Heard the learned counsel for the parties on merits also.

(3.) Pursuant to the advertisement issued by the Uttarakhand Public Service Commission dated 21.02.2010, the petitioner applied for the post of Fodder Development Officer. The petitioner was interviewed; however, he was not selected and the third respondent was selected. Feeling aggrieved, he seeks the certiorari to quash the selection of the third respondent and a direction to restrain the respondent nos. 1 & 2 from appointing him.