SUBHAM DOBHAL Vs. UTTARAKHAND BOARD OF TECHNICAL EDUCATION

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India. By means of present writ petition the petitioner has sought following reliefs:-

(2.) The factual matrix of the case is that the Uttarakhand Board of Technical Education, Dehradun issued an advertisement on 10/9/2014, whereby, it invited applications from the candidates for making recruitment on 177 posts of Clerks and 93 posts of Stenographers, to be employed in the lower courts. As per the advertisement, examination was to be held in two parts. The first part was written examination and the second part was typing test. The petitioner applied for the post of Clerk as a general category candidate. His academic qualification is Bachelor in Arts. The written examination was conducted on 7/2/2015 at Dehradun. He appeared in the written examination and qualified the same and thereafter, he was called for typing test, which was held on 6/5/2015 to 8/5/2015 in the High Court premises at Nainital. The petitioner participated in the typing test and remained successful.

(3.) Thereafter, Uttarakhand Technical Education Board supplied a copy of merit list of 486 candidates and disclosed the marks secured by the candidates. The name of petitioner is shown at Sl. No.195. In the said list, it is shown that the petitioner secured 108.5 marks in the written examination and he was successful in the typing test. Thereafter, the respondent-Board issued a select list of candidates who were selected for the post of Clerk. In the select list, out of 177 posts of clerks, result of only 156 posts was declared and result of remaining 21 posts was not declared. Thereafter, the petitioner preferred the Writ Petition No.1084 (S/S) of 2017 before this High Court, which was dismissed by the learned Single Judge on 9/4/2018.