WPSS/1220/2021
2022 Latest Caselaw 1681 UK

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                                  WPSS No. 1220 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Vinay Kumar, Advocate for the petitioners.

Mr. V.S. Rawat, Brief Holder for the State of Uttarakhand.

Heard learned counsel for the parties.

By means of this writ petition, petitioners have sought the following reliefs:-

(i) Issue a writ, order or direction in the nature of Certiorari calling for the record and quashing the Press Note dated 12th March, 2021 issued by the Uttarakhand Subordinate Service Selection Commission to the extent the same permits the candidates who do not possess the qualification of Bachelors of Education (B.Ed.) to apply for the post of Assistant Teacher (L.T. Grade) (Arts) pursuant to the advertisement dated 13th October, 2020, in as much the selecting body is not competent to grant such relaxation in violation of the conditions of the advertisement.

(ii) Issue a writ order or direction in the nature of Mandamus directing the selecting body i.e. Uttarakhand Subordinate Service Selection Commission to conclude the selection process on the post of Assistant Teacher (L.T.) Grade (Arts) in terms of the condition of the advertisement dated 13th October, 2020 and the statutory Service Rules, 2014 as prevailing on the date of issuance of the said advertisement. Petitioners possess B.Ed. degree, who applied for the post of Assistant Teacher, L.T. Grade (Arts) in response to an advertisement issued by Uttarakhand Subordinate Service Selection Commission, on 13.10.2020.

Today, the matter is listed on urgency Application.

Learned counsel for the petitioner submits that identical issue has been decided by this Court in WPSS No. 1211 of 2021, therefore, present writ petition be decided in terms of the said judgment rendered on 31.03.2022. Copy of the judgment has been enclosed as Annexure No. 1 to the affidavit filed in support of urgency application.

Learned Brief Holder for the State also submits that the question involved in the present writ petition is identical the one involved in WPSS No. 1211 of 2021, therefore, present writ petition can be decided in terms of judgment rendered in the said writ petition.

Since learned counsel for the parties are ad idem that the question involved in this writ petition has already been decided in the aforesaid writ petition, therefore, present writ petition is also decided in terms of the judgment dated 31.03.2022 rendered in WPSS No. 121 of 2021.

(Manoj Kumar Tiwari, J.) 06.06.2022 Arpan