WPSB/34/2022
2022 Latest Caselaw 1339 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                      SRI JUSTICE S.K. MISHRA, A.C.J.
                                  AND
                       SRI JUSTICE R.C. KHULBE, J.

27th APRIL, 2022

WRIT PETITION (S/B) No. 34 OF 2022

Between:

Dr. Siddheshwar Singh Maurya.

...Petitioner and

State of Uttarakhand and others ...Respondents

Counsel for the petitioner. : Mr. S.S. Yadav, the learned counsel.

Counsel for the respondent nos. 1, : Mr. Pradeep Joshi, the learned 2 and 4. Additional Chief Standing Counsel for the State of Uttarakhand.

Counsel for the respondent no. 3. : Mr. Vikas Pande, the learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.C.J.)

In view of the judgment dated 27.04.2022,

passed in Writ Petition (S/B) No. 622 of 2021, the Writ

Petition is allowed.

2. In that view of the mater, we find enough merit

in this Writ Petition. The Writ Petition is, hereby, allowed.

The respondent no. 2, namely Director, Higher Education,

is directed to permit the petitioner to move his application as per the eligibility criteria of the 2010 or the 2018 UGC

Regulations, as per his option.

3. It is brought to our notice that the interview is

scheduled to be held on 29.04.2022 i.e. day after

tomorrow. As this Writ Petition is allowed today, the

respondent no. 2, namely the Director, Higher Education,

shall make arrangements of a special sitting to interview

the petitioner, if he is found eligible, on a suitable date in

future.

4. There shall be no orders as to cost.

5. In sequel thereto, all pending applications also

stand disposed of.

6. Urgent certified copy of this order be issued to

the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

____________ R.C. KHULBE, J.

Dt: 27th April, 2022 Rahul