RAHUL SAINI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard Mr. Parikshit Saini and Mr. Tapan Singh, learned Counsel for the petitioners, Mr. C.S. Rawat, learned Additional Chief Standing Counsel for the State, Mr. B.D. Kandpal with Mr. Ashish Joshi, learned Standing Counsel for the Public Service Commission and Mr. Vipul Sharma, learned Counsel for the IIT, Roorkee.

(2.) In all these four writ petitions, the petitioners secured their post-graduate degree in Applied Mathematics from the Indian Institute of Technology, Roorkee. Pursuant to a requisition made by the Govt. of Uttarakhand, to select eligible candidates for appointment to the posts of Assistant Professors in various degree colleges in the State, the State Public Service Commission invited applications, among others, for the posts of Assistant Professors (Mathematics) from candidates who had obtained their M.Sc. Degree in Mathematics from a recognized University. On the ground that the petitioners had obtained their postgraduate degree in Applied Mathematics, and the requisition made by the Govt. of Uttarakhand was to fill up the posts of Assistant Professors (Mathematics) only with candidates who possess a post-graduate degree in Mathematics, the petitioners' applications were rejected. Aggrieved thereby, the petitioners invoked the jurisdiction of this Court by way of these writ petitions.

(3.) An interim order was passed by a Division Bench of this Court on 17.11.2018 in three writ petitions (WPSB Nos.583/18, 582/18 and 584/18), and in WPSB No.596 of 2018 on 20.11.2018, whereby the following interim order was passed: -