KAVINDRA SINGH KANYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri Ganesh Kandpal, learned counsel for the petitioner, Sri Paresh Tripathi, learned Chief Standing Counsel appearing for the State of Uttarakhand and Sri D.S. Patni, learned Standing Counsel for the second respondent and, with their consent, this writ petition is being disposed of at the stage of admission.

(2.) The petitioner, an Engineering graduate from Uttarakhand Technical University, Dehradun secured 64.55% marks in his B.Tech course. He is aggrieved by the prescription of a minimum cut-off marks of 65% by the second respondent-Corporation.

(3.) The submission, urged on behalf of the petitioner, is that, while the second respondent-Corporation has prescribed a higher cut-off marks of 65%, the other two Corporations in the public sector i.e. the Uttarakhand Power Transmission Corporation and the Uttarakhand Jal Vidhyut Nigam have prescribed a minimum cut-off marks of 60% and 55% respectively; and there should be parity in all the three Corporations with regards prescription of the cut-off marks, more so as the process of selection involves all applicants being subjected to a written examination followed by an interview.