Uttarakhand High Court
WPSS/2277/2024 on 11 September, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:8118
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/2277/2024
Hon'ble Manoj Kumar Tiwari, J.
Mr. Sagar Kothari, Advocate for the
petitioner.
Mr. Pankaj Miglani, Advocate for the
respondent.
2. Petitioner participated in a selection for
the post of Surveyor in Government Industrial
Training Institute and he was declared
successful in the preliminary examination.
3. As per applicable norms, every candidate
who is declared successful in preliminary
examination has to appear before the
Uttarakhand Public Service Commission (for
short "Commission") for document verification
upto a certain date and only those candidates,
who appeared for document verification, are
permitted to participate in mains examination.
4. Since petitioner could not appear for
document verification within the deadline,
indicated by Commission, therefore, he was
denied permission to appear in the mains
examination. Thus feeling aggrieved, petitioner
has approached this Court seeking the following
reliefs:
"(i) issue a writ, order or direction in the nature
of certiorari, quashing the order dated 21-11-2024
passed by respondent, rejecting the petitioner's request
for being granted an opportunity for document
2025:UHC:8118
verification in the Government Industrial Training
Institute Foreman Instructor Examination-2023
(Annexure No. 5 to this writ petition).
(ii) issue a writ, order or direction in the nature
of mandamus, commanding/directing the respondent to
grant an opportunity to the petitioner for participating in
the document verification process of the Government
Industrial Training Institute Foreman Instructor
Examination-2023."
5. Learned counsel for petitioner submits that
in the website, although there were two folders
for document verification; however, the
deadline was not indicated in any of the folder.
6. Per contra, Mr. Pankaj Miglani, learned
counsel appearing for the Commission refers to
para 5 of the counter affidavit where it is stated
that last date for document verification was
communicated to all candidates by issuing
advertisement in two newspapers, namely,
Hindustan (Hindi daily) and Dainik Jagran
(Hindi daily) on 10.10.2024.
7. He further submits that SMS were also
sent to all candidates who qualified preliminary
examination and information regarding deadline
was also updated in the website. Thus he
submits that it is the petitioner alone who is to
be blamed for this fiasco.
8. Mr. Miglani, relies upon a judgment dated
04.09.2025, rendered by this Court in Writ
Petition No. 1460 of 2025 (SS), for contending
that identical issue was decided and the relief
was denied to a similarly situate candidate, who
2025:UHC:8118
wanted permission to fill up the form for mains
examination.
9. This Court finds substance in the
submission made by learned counsel for the
Commission.
10. Since similar issue has been decided by
this Court in Writ Petition No. 1460 of 2025
(SS), therefore, this writ petition is also decided
in terms of the judgment dated 04.09.2025,
rendered in WPSS No. 1460 of 2025.
(Manoj Kumar Tiwari, J.)
11.09.2025
Mahinder/
MAHINDER SINGH
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c
, postalCode=263001, st=UTTARAKHAND,
serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BA
BA43D2B8F, cn=MAHINDER SINGH
Date: 2025.09.12 19:42:05 +05'30'
