KRISHNA SINGH SAJWAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Mahavir Kohli, learned counsel for the petitioner, Sri Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand and Sri B.D. Kandpal, learned counsel for the Utarakhadn Public Service Commission.

(2.) This writ petition is filed seeking a writ of certiorari to quash the Final Select List dated 09.10.2018 for Assistant Professor (Geology) as well as the Interview Merit List dated 09.10.2018; a writ of mandamus commanding the second respondent to give appointment to the petitioner to the post of Assistant Professor; and for a mandamus commanding and directing the second respondent to reschedule a fair de-novo interview process for the posts of Assistant Professor.

(3.) Sri Mahavir Kohli, learned counsel for the petitioner, would draw our attention to the advertisement to submit that all the required documents were to be submitted before the cut-off date of 25th August, 2017; subsequently, by Office Memorandum dated 07.09.2018, the Uttarakhand Public Service Commission gave all candidates, who were declared successful, an opportunity to submit the self-attested copies of the documents mentioned against their names till 17th September, 2018 by post or by some other medium at the counter of the Post Section; and they were intimated that, on non production of the said documents, they shall not be permitted to appear in the interview.