MADHU BAHUGUNA Vs. UTTARKHAND PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Admit.

(2.) The addresses of the unofficial respondents are not reflected in the cause title of the Writ Petition. Mr. C.D. Bahuguna, learned Senior Counsel appearing on behalf of the petitioner, would submit that the petitioner was neither aware, nor could she be aware, of the addresses of the unofficial respondents who had, along with the petitioner, participated in the process of selection to the post of Assistant Professors (Drawing and Painting). The Uttarakhand Public Service Commission is, therefore, directed to furnish the addresses of the unofficial respondents to the learned counsel for the petitioner within one week. On receipt of the addresses, Mr. A.K. Verma, learned counsel for the petitioner, shall not only take out notice by registered post, on them, but shall also take steps to amend the cause title to reflect the addresses of the unofficial respondents. Proof of service of notices, on the unofficial respondents, shall be filed within three weeks. Stay Application No.2368 of 2019

(3.) The present writ petition is filed by the petitioner seeking to have the selection process undertaken by the Uttarakhand Public Service Commission, for appointment to the posts of Assistant Professor (Drawing and Painting), quashed.