RAJVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners have approached this Court under Article 226 of the Constitution of India challenging the result of the shorthand examination declared on 3/2/2026 pursuant to advertisement dtd. 18/7/2024 issued for recruitment to the post of Additional Personal Secretary in the Government Secretariat, Dehradun and in the Uttarakhand Public Service Commission, Haridwar. The petitioners have further prayed for quashing Footnote No. 4 to the result dtd. 3/2/2026 and for striking down Rule 45 and 71(7) of the Uttarakhand Public Service Commission (Procedure and Conduct of Business) Rules, 2013 insofar as the same restricts inspection of answer sheets until completion of the entire selection process.

(2.) As common questions of facts and law are involved in all the petitions, the same are being decided by this common order.

(3.) We have heard Mr. T.A. Khan, learned Senior Counsel assisted by Mr. Vinay Bhatt, learned counsel for the petitioners; Mr. S.N. Babulkar, learned Advocate General for the State of Uttarakhand; and Mr. Pankaj Miglani, learned counsel appearing for the Uttarakhand Public Service Commission.