LALIT SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Both these Appeals being connected, we are disposing of the same by a common judgment. These Appeals are maintained against a common judgment, which was pronounced in Writ Petition No. 1093 of 2016 (S/S) and Writ Petition No. 1241 of 2016 (S/S).

(2.) We heard Mr. Shobhit Saharia on behalf of the appellants in Special Appeal No. 98 of 2017, Mr. Alok Mahra, learned counsel for the appellant in Special Appeal No. 66 of 2017, who has adopted the arguments of Mr. Shobhit Saharia. We also heard Mr. S.N. Babulkar, learned Advocate General with the Chief Standing Counsel Mr. Paresh Tripathi, Mr. Vinay Kumar, learned counsel for the writ petitioners, Mr. B.D. Kandpal, learned counsel for the Public Service Commission in Special Appeal No. 98 of 2017, Mr. A.S. Rawat, learned Senior Counsel assisted by Mr. Kartikey Hari Gupta, learned counsel for Uttarakhand Subordinate Service Selection Commission and Mr. Rakesh Thapliyal, learned counsel for the Uttarakhand Board of Technical Education.

(3.) Writ Petition No. 1093 of 2016 (S/S) was filed seeking the following reliefs: