WPSS/2384/2018
2021 Latest Caselaw 5234 UK

                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  WPSS No. 2384 of 2018
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Sandeep Tiwari, Advocate, for the petitioner.

Mr. N.P. Sah, Standing Counsel, for the State of Uttarakhand.

Mr. Pankaj Purohit, Advocate, for respondent No.2.

Mr. Mohd. Umar, Advocate, for respondent No. 3.

The learned counsel for the petitioner has argued the matter from the perspective, that the notification issued by the Additional Chief Secretary on 4th March, 2016, qualifying the percentage required for a candidate in T.E.T. examination, as to be the essential qualifying marks as per Clause-6. It would not be made applicable because it is not contemplated under the statute nor it is having any statutory blend in it.

But Clause-3 of the notification refers to, that the necessity of issuance of the notification has emanated because of the judgment of 12th January, 2015, as it was rendered in Writ Petition No.913 of 2014, Narendra Singh and other Vs. State of Uttarakhand and others.

Learned counsel for the petitioner is directed to supply the copy of the said judgment to the Court, in order to enable the Court to better appreciate the implications of the notification dated 4th March, 2016, so far the controversy at hand is concerned.

Put up this Writ Petition on 24th December, 2021.

By that time, the learned counsel for the petitioner would do the needful.

(Sharad Kumar Sharma, J.) Dated 20.12.2021 Shiv