DR. AZEL RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The present writ petition is taken up by this Bench for hearing on being directed by the Hon'ble the Chief Justice as informed by the Registry through its note dtd. 17/11/2025 which reads "the instant petition and mention memo filed along with it have been brought to the notice of the Hon'ble the Chief Justice. His Lordship has been pleased to direct the Registry to list this case before SB-III today."

(2.) Eight petitioners before this Court are all aspirants for the posts of Veterinary Officer. On 11/9/2024 the Sikkim Public Service Commission (SPSC) (respondent no.2) had vide its advertisement No.06/SPSC/EXAM/2024 called for filling up of (55) posts of Veterinary Officers. The eligibility condition prescribed was a Bachelors Degree in Veterinary Science and Animal Husbandry from a recognized University. On the date of the advertisement none of the petitioners had acquired the required degree. Nevertheless they filled the online application forms for the said post. Thereafter, the petitioners passed and obtained the degree in December, 2024. The petitioners were also permitted to appear in the written examination held on 13/9/2025. Vide notice dtd. 3/11/2025 issued by the SPSC all the petitioners along with other successful candidates were directed to appear for scrutiny of documents on 12/11/2025. The notice also stated that the viva voce were fixed on 18/11/2025, 19/11/2025 and 20/11/2025. The notice further provided that and on the basis of marks obtained in the written examination and the scrutiny of documents the list of eligible candidates shall be shortlisted for viva voce. Thereafter, on 13/11/2025 another notice was issued by the SPSC which disclosed the roll numbers of those candidates shortlisted for viva voce. The notice dtd. 13/11/2025 did not include the petitioners as shortlisted candidates for viva voce interview. The petitioners are aggrieved by this notice.

(3.) Heard the learned counsel for the petitioners, the learned counsel for the SPSC and the learned Additional Advocate Geneal for the State respondents.