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Uttarakhand High Court
WPSS/509/2024 on 19 December, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:11430
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Signatures
WPSS/509/2024
Hon'ble Manoj Kumar Tiwari, J
1. Mr. Yogesh Pacholia, learned counsel
for the petitioner.
2. Mr. Ganesh Kandpal, learned Deputy
Advocate General for the State of
Uttarakhand.
3. Petitioner has become overage for
appointment to the post of Nursing
Officer. By means of this writ petition,
petitioner has sought the following
relief:-
(i) Issue a writ, order or direction in the nature
of Certiorari calling for record and quashing
the condition number 07 (Age) of the
advertisement dated 11th March, 2024
issued by Uttarakhand Medical Service
Selection Board, Dehradun (Annexure No.
18 to the writ petition), whereby the cutoff
date of 01.07.2023 has been fixed for the
determination of the upper age limit of the
Candidates for applying for participating in
the Nursing Officer (Female/Male)
Examination-2024.
(ii) Issue a writ, order or direction in the nature
of Mandamus directing the Respondent
Uttarakhand Medical Service Selection
Medical Board Dehradun to treat the
petitioner eligible (within the age limit) for
the selection process initiated vide
advertisement dated 11.03.2024 for the
post of Nursing officer and issue Necessary
corrigendum to the Advertisement dated
11th March, 2024 (Annexure No.-18 to the
Writ Petition), by providing the relaxation in
upper age limit in favor of the Petitioner,
who had earlier applied for the same
vacancies in pursuant to the advertisement
dated 12th December, 2020 and 2nd
2025:UHC:11430
February 2021 by fixing the cutoff date for
determination of upper age limit as
provided in the said examination i.e.
01.07.2020.
(iii) Issue a Writ, order or direction in the nature
of Mandamus directing the Respondents to
permit the Petitioner to participate in the
selection of Nursing Officers (Female/Male)
Examination-2024, pursuant to the
th
advertisement issued on 11 March, 2024,
in as much as vacancies, which were
advertised on 12th December, 2020, 2nd
February, 2021 by UBTER has been re-
advertised by the Uttarakhand Medical
Service Selection Board, Dehradun by the
impugned Advertisement dated 11th March,
2024 (Annexure 18 to the writ petition).
4. Learned counsel for the petitioner
submits that since identical issue is
decided by this Court in WPSS No. 483 of
2024, therefore, this petition deserves to
be decided in terms of the said
judgment.
5. Learned State Counsel was asked to
get clear instructions on the said aspect.
Mr. Ganesh Kandpal, learned State
Counsel concedes that the issue involved
in this writ petition is covered by the
judgment dated 25.08.2025 rendered in
WPSS No. 483 of 2024 & other
connected matters.
6. In view of consensus between the
parties, the writ petition is decided in
terms of judgment dated 25.08.2025
passed in WPSS No. 483 of 2024 & other
connected matters.
(Manoj Kumar Tiwari, J)
19.12.2025
Aswal
NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
UTTARAKHAND,
2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d13695
SINGH ASWAL
12ea30f3, postalCode=263001, st=UTTARAKHAND,
serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1F
E58A58531726FBB0, cn=NITI RAJ SINGH ASWAL
Date: 2025.12.19 05:38:05 -08'00'
2025:UHC:11430
