WPSS/572/2022
2022 Latest Caselaw 1142 UK

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                                  WPSS No. 572 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Navnish Negi, Advocate for the petitioner.

Ms. Anjali Bhargava, Additional Chief Standing Counsel for the State.

Mr. Lalit Samant, Advocate for the Caveator.

Mr. Ramji Shrivastava, Advocate for Uttarakhand Medical Service Selection Board.

Heard learned counsel for the parties. According to the petitioner, due to delay on the part of the Authorities in advertising vacancies, on the post of Basic Health Worker, petitioners have become over-aged.

According to them, the last advertisement was issued on 2018 and thereafter, no advertisement inviting application was issued.

After arguing for a while, learned counsel for the petitioner submits that similar controversy has been decided by this Court in WPSS No. 515 of 2022.

Learned counsel for the respondents does not dispute the said submission made on behalf of the petitioner and in fact, he concedes that the controversy is covered by the said judgment.

Accordingly, writ petition is disposed of with liberty to the petitioner to make representation to Secretary, Department of Medical Health and Family Welfare, Uttarakhand. If petitioner makes such representation to concerned Secretary, within ten days from today, decision thereupon shall be taken within six weeks thereafter.

In the meantime, petitioner shall be permitted to submit his application and to provisionally participate in selection process, which shall abide by decision on their representation.

(Manoj Kumar Tiwari, J.) 06.04.2022 Shubham `