RAVENDRA KUMAR Vs. SHEESHPAL SINGH

JUDGEMENT

(1.) These two Special Appeals are preferred against the order passed by the learned Single Judge in Writ Petition (SS) No. 2304 of 2019 dated 30.09.2019.

(2.) The private respondent herein had invoked the jurisdiction of this Court to declare the action of the Uttarakhand Subordinate Service Selection Commission, in treating the respondent-writ petitioner to have disqualified in the Hindi Stenography test held on 14.03.2019, as illegal, arbitrary and in violation of the guidelines issued by the Uttarakhand Subordinate Service Selection Commission on 07.03.2019; and a writ of mandamus to direct the Selecting Body to treat the respondent-writ petitioner to have qualified in the Hindi Stenography test held on 14.03.2019, and consequently include his name roll number in the select list.p

(3.) When the writ petition was initially listed on 27.09.2019, the learned Single Judge directed that the matter be listed on 30.09.2019 to enable the counsel for the Uttarakhand Subordinate Service Selection Commission to obtain instructions. On the basis of the said instructions, the writ petition was allowed, and a mandamus was issued to the respondents to conduct a fresh stenography test with regard to the candidates who had appeared in the examination.