DEEPALI SHARMA SIDDHARTHA JHALDIVAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR. Alok Singh, Senior Advocate for the petitioner. Mr. Subhash Upadhyaya, Brief Holder for respondent No. 1. Mr. B. D. Pandey, Advocate on behalf of Mr. B. D. Kandpal, Advocate for respondent No. 2.

(2.) THE only controversy involved in this case is as to whether reservation of 20% available to women in the selection for Uttaranchal Judicial Services was confined to woman candidates belonging to Uttaranchal State or was it available to all such woman candidates of the country who were otherwise eligible. The undisputed and un-controverted facts of this case are as under:-

(3.) UTTARANCHAL Public Service Commission invited applications for various posts of Civil Judges (Junior Division) for the Examination-2005 vide an advertisement issued and published in the Newspapers on 16th February, 2006. The last date for the receipt of application forms was 20th March, 2006. In the advertisement it was clearly mentioned that against the total 50 number of available vacancies, following vacancies were in the reserved category: -i. Scheduled Castes : 9 ii. Scheduled Tribes : 2 iii. Other Backward Classes : 7 apart from the aforesaid 18 reserved vacancies, the advertisement also clearly stated that as per applicable Government Orders, reservation with respect to other classes would also be available.