WPSS/442/2022
2022 Latest Caselaw 976 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
       ON THE 29TH MARCH DAY OF, 2022
                        BEFORE:
     HON'BLE SHRI JUSTICE MANOJ K. TIWARI

     Writ Petition (S/S) No. 442 of 2022
BETWEEN:

Shekhar Kumar                           ... Petitioner

AND:

Uttarakhand Subordinate Service
Selection Commission & others           ... Respondents


                            with

     WRIT PETITION (S/S) No. 444 of 2022
     WRIT PETITION (S/S) No. 446 OF 2022
     (By Mr. Pranav Singh, Advocate for the petitioners)

     (By Mr. Pankaj Purohit, learned counsel for respondent
     no. 1 and Ms. Mamta Bisht, learned Deputy Advocate
     General for the State of Uttarakhand)

                       JUDGMENT

1. Petitioners participated in a selection for the post of Forester conducted by Uttarakhand Subordinate Service Selection Commission. They are sanguine that they would be successful in the selection, by virtue of their performance.

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

(a) Issue writ, order or direction in the nature of mandamus directing the respondent no. 1 to declare the result of the Petitioner in the meantime to reserve the seat of Forester (Van Daroga) for the petitioner against the

advertisement dated 18.12.2019 (contained as Annexure no. 1 to this petition)

3. Mr. Pankaj Purohit, learned counsel appearing for the Selecting Body has apprised the Court that 316 vacancies on the post of Forester were advertised in December, 2019 and now selection process is about to be concluded. He further submits that the Agency, which conducted online examination, namely, "NSEIT", pointed out in its report that answering pattern of eight candidates, including the petitioners was abnormal, therefore, their case is under scrutiny, therefore, their result has been withheld and eight vacancies have been kept apart for those candidates, till completion of the ongoing enquiry.

4. Having regard to the submission made by Mr. Pankaj Purohit, learned counsel for respondent no. 1, the writ petitions are disposed of with a direction to the Selecting Body (respondent no. 1) to have the ongoing scrutiny/enquiry concluded as early as possible, but not later than four weeks from the date of production of certified copy of this order. If nothing is found adverse against the petitioners in the ongoing enquiry, then their result shall be declared, within one week from conclusion of enquiry.

(Manoj Kumar Tiwari, J.) Aswal