WPSB/478/2022
2022 Latest Caselaw 2834 UK

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                                  WPSB No. 478 of 2022
                                  Sri Vipin Sanghi, C.J.
                                  Sri Manoj Kumar Tiwari, J.

Mr. Vinay Kumar, Advocate for the petitioners.

Mr. B.S. Parihar, Standing Counsel for the State of Uttarakhand.

The petitioners are aggrieved by rejection of their candidature by the respondents for the post of Assistant Teacher on two grounds, namely, that the petitioners are not registered with Employment Exchange in the State, and the petitioners do not have domicile of the State of Uttarakhand.

So far as the first requirement is concerned, the same is in the teeth of the judgment of the Division Bench of this Court in Special Appeal No. 932 of 2018 decided on 05.12.2018 'Uttarakhand Subordinate Service Selection Commission Vs. Prashant Kumar & others'.

On the aspect of domicile, this Court has already examined the said issue, prima facie, and passed the interim directions, including in WPSB No. 169 of 2021 on 16.04.2021 and in WPSB No. 492 of 2022 on 24.08.2022.

We direct the respondents to file counter affidavit within four weeks.

Rejoinder before the next date.

List this case on 11.10.2022 along with WPSB No. 492 of 2022.

Till the next date, we stay the operation of the aforesaid twin conditions.

One post each shall be kept reserved for the petitioners for accommodation of the petitioners, in case the petitioners succeed.

of 2022) stands disposed of.

(Manoj Kumar Tiwari, J.) (Vipin Sanghi, C.J.) 07.09.2022 07.09.2022 A/NT