KUSHPAL SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The application, to condone the delay in preferring the appeal, is not opposed and the delay is, therefore, condoned. Delay Condonation Application stands disposed of.

(2.) Heard Mr. Shakti Singh, learned counsel for the appellant-writ petitioner, Mr. D.S. Patni, learned counsel for the Uttarakhand Power Corportaion, Mr. Rakesh Thapliyal, learned counsel for the Uttarakhand Technical Education Board, and Ms. Puja Banga, learned Brief Holder appearing for the State of Uttarakhand.

(3.) Pursuant to a notification issued by the Uttarakhand Power Corporation, to fill up 77 Group 'C' posts of Office Assistants, the Uttarakhand Technical Education Board had forwarded a list of 67 candidates including 21 candidates belonging to the Other Backward Classes. Of these 67 names, sent by the Uttarakhand Technical Education Board, 34 joined and the other 33 did not. The Uttarakhand Technical Education Board, while recommending the list of eligible candidates, is said to have opined that only 67 candidates were eligible for appointment. Mr. D.S. Patni, learned counsel for the Uttarakhand Power Corporation, would submit that the very fact that the Uttarakhand Technical Education Board had forwarded only 67 names of eligible candidates, which did not include the petitioner, would show that he was found ineligible by the Uttarakhand Technical Education Board.