REGENT COMPUTRONICS PVT. LTD.

Vivek Kaushal Appellant

V/S

HIMACHAL PRADESH PUBLIC SERVICE COMMISSION Respondents

Referred Judgements :-

SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
ABHIJIT SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MUNEEB UL REHMAN HAROON S M SALEEM VS. GOVERNMENT OF JAMMU AND KASHMIR STATE:GOVERNMENT OF JAMMU AND KASHMIR STATE [REFERRED TO]
PRAMOD KUMAR JOSHI VS. MEDICAL COUNCIL OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. ANUPAM GUPTA [REFERRED TO]
STATE OF PUNJAB VS. RENUKA SINGLA [REFERRED TO]
MEDICAL COUNCIL OF INDIA VS. MADHU SINGH [REFERRED TO]
PRAMOD KUMAR SRIVASTAVA VS. CHIRMAN BIHAR SERVICE COMMISSION PATNA [REFERRED TO]
MRIDUL DHAR VS. UNION OF INDIA [REFERRED TO]
MANISH UJWAL VS. MAHARISHI DAYANAND SARASWATI UNIVERSITY [REFERRED TO]
PRESIDENT BOARD OF SECONDARY EDUCATION VS. D SUVANKAR [REFERRED TO]
SECRETARY WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION VS. AYAN DAS [REFERRED TO]
PANKAJ SHARMA VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
SAHITI VS. CHANCELLOR DR N T R UNIVERSITY [REFERRED TO]
A P PUBLIC SERVICE COMMISSION VS. BALOJI BADHAVATH [REFERRED TO]
H P PUBLIC SERVICE COMMISSION VS. MUKESH THAKUR [REFERRED TO]
RAJESH KUMAR VS. STATE OF BIHAR [REFERRED TO]
VIKAS PRATAP SINGH VS. STATE OF CHHATTISGARH [REFERRED TO]
BOARD OF SECONDARY EDUCATION VS. PRAVAS RANJAN PANDA [REFERRED TO]
SHOWKAT AHMAD DAR & ORS. VS. STATE & ANR. [REFERRED TO]

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. V/2012, dated 5th January, 2013 (Annexure P -1), for filling up nine vacancies of Himachal Pradesh Administrative Service, Class -I (Gazetted). The desirous candidates applied and the preliminary examination was conducted on 16th June, 2013, 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 and Transaction of Business and Procedure for the conduct of Examinations, Screening Tests and Interviews Etc.) Rules, 2007 (hereinafter referred to as the "Rules of 2007"). The answer key was displayed on the website on 30th July, 2013, and seven days' time was given for raising objections.

(3.) THE petitioners have questioned the same on the grounds taken in the memo of respective writ petitions and in CWP No. 9243 of 2013, Mr. B.C. Negi, Advocate, has also raised a ground that a reserve category candidate, who has scored marks more than the marks obtained by the last eligible general category candidate, has to be considered in general category and in that process, next candidate from the reserve category from the queue has to be shown to have qualified the preliminary examination.

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VIVEK KAUSHAL Vs. HIMACHAL PRADESH PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

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