RAHUL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since prayers in all these writ petitions are common and question of law involved in all these writ petitions is also common, therefore, all the writ petitions are clubbed together and are being decided by a common judgment. Writ Petition (S/S) No. 398 of 2018 shall be the leading case.

(2.) Mr. B.D. Kandpal, learned counsel for the Uttarakhand Public Service Commission states that he is adopting counter affidavit filed in WPSS No. 398 of 2018 in all the connected writ petitions.

(3.) Petitioners have approached this Court for quashing the order dated 31.01.2018 issued by the Additional Secretary, Secondary Education, Government of Uttarakhand, Dehradun, whereby, Director of Secondary has been informed that there is no justification of waiting list after two years of advertisement which was issued in the year 2015. By this letter, the Director of Secondary Education has been asked to send fresh requisition.