PAWAN GILL Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

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

(3.) We heard Mr. Kartikey Hari Gupta, learned counsel for the petitioner, Mr. B.D. Kandpal, learned counsel for the Uttarakhand Public Service Commission and Mr. C.S. Rawat, learned Additional Chief Standing Counsel for the State of Uttarakhand.