Citation : 2022 Latest Caselaw 2754 UK
Judgement Date : 30 August, 2022
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WPSB No.334 of 2022
Shri Vipin Sanghi, C.J.
Shri Ramesh Chandra Khulbe, J.
Mr. Akshay Joshi, learned counsel holding brief of Mr. Sandeep Kothari, learned counsel for the petitioner.
Mr. Anil Bisht, learned Additional Chief Standing Counsel for the State.
Mr. Ashish Joshi, learned counsel for Uttarakhand Public Service Commission.
The petitioner has preferred the present writ petition to assail the answer key/result dated 23.05.2022 issued by respondent no.2, qua, Question No. 43, Paper-1, General Studies of the Uttarakhand Combined State Civil/Upper Subordinate Service Examination, 2021.
The challenge raised to the answer key to the same question in WPSB No. 336 of 2022 was considered and rejected by us in our judgment dated 04.07.2022.
Following the said judgment, we dismiss this writ petition.
(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 30.08.2022 SS/SK
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