LAWS(UTN)-2019-3-79

RAGHUNATH JAT Vs. STATE OF UTTARAKHAND & ANOTHER

Decided On March 28, 2019
Raghunath Jat Appellant
V/S
State of Uttarakhand and another Respondents

JUDGEMENT

(1.) Petitioners in WPSS No. 1916 of 2018 and 1505 of 2018 belong to OBC category candidates, while petitioner in WPSS No. 1506 of 2018 belongs to General category.

(2.) Since common questions of fact and law are involved in these petitions, therefore, all these petitions are clubbed together and are being heard & decided by a common judgment. However, for the sake of convenience, facts of WPSS No. 1916 of 2018 are being considered.

(3.) All India Institute of Medical Sciences, Rishikesh (respondent No. 2) issued an advertisement on 22.07.2017 inviting applications for various posts, including 125 posts of Staff Nurse (Grade I). As per advertisement, selection was to be made based on the performance of candidates in the written examination, however, there was no stipulation regarding minimum cut-off marks needed for qualifying in the written examination.