BABLI GAUR Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Since common questions arise in these writ petitions, we are disposing of the same by the following common judgment:

(2.) Petitioners are all women. They claim to have Domicile in the State of Uttarakhand. They applied pursuant to an advertisement, which was issued by the Uttarakhand Public Service Commission inviting applications for filling up various vacancies of Assistant Professors in various disciplines. They have approached this Court complaining that though they have secured more marks than the cut off marks fixed for the candidates to be called for interview for the respective posts, in regard to which, there is a reservation for the women from the State of Uttarakhand, they are not being called for the interview and, accordingly, they have approached the Court seeking a direction to grant the benefit of horizontal reservation under the Uttarakhand Women quota and to treat them as selected for the post of Assistant Professor as they have obtained higher marks than the cut off marks.

(3.) The stand of the respondent Commission, apparently, has been that the petitioners have not claimed the benefit of horizontal reservation in the Application forms and, hence, their claims cannot be considered.