ARVIND KUMAR Vs. HIMACHAL PRADESH PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these writ petitions are disposed of by a common judgment as common questions of law and facts are involved.

(2.) The respondent-H.P. Public Service Commission (hereinafter referred to as "the Commission") issued advertisement notice No. IV/2013, dated 1st January, 2014 (Annexure P-1), for filling up seven vacancies of Himachal Pradesh Administrative Service, Class-I (Gazetted). The desirous candidates applied and the preliminary examination was conducted on 15th June, 2014, in terms of the Himachal Pradesh Administrative Service Rules, 1973 (hereinafter referred to as the "Rules of 1973") read with the Himachal Pradesh Public Service Commission (Procedure & Transaction of Business and Procedure for the conduct of Examinations, Screening Tests & Interviews Etc.) Rules, 2007 (hereinafter referred to as the "Rules of 2007"). The answer key was displayed on the website on 19th June, 2014, and seven days' time was given for raising objections.

(3.) It appears that thereafter, some of the candidates filed their objections, were considered by the respondent-Commission by referring the matter to the Expert Committee, the result was prepared by the Examiners after taking note of the Expert's opinion and result was declared by the Commission on 9th September, 2014.