STATE OF UTTARAKHAND Vs. SUMAN DIWEDI

JUDGEMENT

(1.) The applications to condone the delay in preferring these appeals are not opposed by Mrs. Shruti Joshi, learned counsel for the respondent-writ petitioner in SPA No. 547 of 2017, and Mr. Ajay Veer Pundir, learned counsel for the respondent-writ petitioner in SPA No. 1047 of 2017; and the delay is, therefore, condoned.

(2.) Special Appeal No. 547 of 2017 is preferred by the State of Uttarakhand against the order passed by the learned Single Judge in Writ Petition (S/S) No. 682 of 2016 dtd. 13/2/2017, and Special Appeal No. 1047 of 2017 is preferred by the State of Uttarakhand against the order passed by the learned Single Judge in Writ Petition (S/S) No. 665 of 2016 dtd. 12/4/2017.

(3.) In both the aforesaid writ petitions, the candidature of the respondent-writ petitioners was rejected on the sole ground that they had not submitted a valid document relating to their registration with the employment exchange. The case of the respondents-writ petitioners is that, though they were both registered with the employment exchange, they had mistakenly filed copies of the registration certificate which had already expired; they had, thereafter, filed the updated copy of a valid certificate evidencing registration with the employment exchange; and their candidature was rejected on the ground that the document submitted by them, along with the application form, did not disclose that their registration, with the employment exchange, was in force when they had submitted their application.