LAWS(HPH)-2021-9-154

UPANSHU SHARMA Vs. STATE OF HIMACHAL PRADESH

Decided On September 07, 2021
Upanshu Sharma Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Common questions of facts and law are involved in these petitions, hence both the petitions have been heard and are being decided together by a common judgment.

(2.) Respondent-Himachal Pradesh Staff Selection Commission (for short 'HPSSC') issued advertisement No.36-3/2020 inviting online applications for direct recruitment of various categories of posts mentioned therein, which included the posts of Junior Engineer (Civil) against Post Code 826 for Himachal Pradesh State Electricity Board Ltd.

(3.) Petitioners in both the petitions applied for the above noted posts and appeared in the written objective test held on 11/4/2021. The HPSSC circulated provisional answer key after the conduct of written objective test, calling upon the candidates to submit their objections on or before 23/4/2021.