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Praveen Tandon vs State Of Uttarakhand & Others
2026 Latest Caselaw 1175 UK

Citation : 2026 Latest Caselaw 1175 UK
Judgement Date : 18 February, 2026

[Cites 3, Cited by 0]

Uttarakhand High Court

Praveen Tandon vs State Of Uttarakhand & Others on 18 February, 2026

                                                                           2026:UHC:1095-DB

                                                             Judgement Pronounced on:18.02.2026
                                                               Judgement Reserved on:23.12.2025

            IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
                            Hon'ble Mr. Ashish Naithani, J.

                          Hon'ble Mr. Subhash Upadhyay, J.

             WRIT PETITION (SERVICE BENCH) No. 710 of 2024

   Praveen Tandon                                                        ......Petitioner

                                             Versus

   State of Uttarakhand & others                                         .....Respondents

                                              With

                       WRIT PETITION (PIL) No. 70 of 2025

   Anil Chandra Baluni                                                   ......Petitioner

                                             Versus

   State of Uttarakhand & others                                         .....Respondents

                                              With

             WRIT PETITION (SERVICE BENCH) No. 295 of 2025

   Rajiv Gupta                                                           ......Petitioner

                                             Versus

   State of Uttarakhand & others                                         .....Respondents


   Presence:

      Dr. Gyanendra Kumar Sharma, Ms. Indu Sharma and Ms. Harshi
   Gupta, learned counsel for the Petitioners in WPSB No.710 of 2024 and
   learned counsel for the Intervener in WPPIL No. 70 of 2025).
      Dr. Kartikey Hari Gupta, Mr. Rafat Munir and Ms. Irum Zeba, learned
   counsel for the Petitioner in WPSB No. 295 of 2025.


                                                                                               1
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

      Mr. S. N. Babulkar, learned Advocate General assisted by Mr. C. S.
   Rawat, learned Chief Standing Counsel for the State of Uttarakhand.
      Mr. Abhijay Negi, Mr. Vinay Kumar, Ms. Snigdha Tiwari, and Mr.
   Himanshu Pal, learned counsel for the Respondent No.3 in WPSB No.710
   of 2024.
      Mr. Shobhit Saharia, Mr. Amanpreet Singh Rahi and Mr. Shubham
   Bharadwaj, learned counsel for the intervener.
   Per: Hon'ble Ashish Naithani, J.
   1. These three writ petitions, namely WPSB No. 710 of 2024, WPPIL No.
       70 of 2025 and WPSB No. 295 of 2025, arise out of a common issue
       relating to the appointment of respondent no.3 to the post of Managing
       Director of a State Corporation governed by the Selection and
       Appointment of Managing Directors & Directors in the Three
       Corporations Rules, 2021 (hereinafter referred to as "the Rules, 2021").
   2. Since the core issue involved in all three petitions is substantially
       identical, they were heard together and are being decided by this
       common judgment.
   3. Brief facts of the case are as follows; the Rules, 2021 were framed by
       the State Government to regulate the selection and appointment of
       Managing Directors and Directors in three specified State Corporations.
       The Rules prescribe eligibility conditions, educational qualifications,
       experience requirements and procedural safeguards for appointment.
   4. By amendment dated 28.05.2021, the Rules were modified, inter alia,
       to prescribe specific educational qualifications for the post of Managing
       Director. Under Rule 9 and Rule 9A, as amended, certain technical and
       professional qualifications, including possession of an Engineering
       Degree, were made part of the eligibility framework.
   5. Subsequently, an advertisement was issued by the State Government
       inviting applications for the post of Managing Director of the



                                                                                               2
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       concerned corporation. The advertisement reflected the qualifications
       as provided under the amended Rules.
   6. Respondent no.3 applied pursuant to the advertisement. After the
       selection process, respondent no.3 came to be appointed as Managing
       Director by order of the State Government.
   7. WPSB No. 710 of 2024 was filed challenging the legality of the
       appointment primarily on the ground that respondent no.3 did not fulfil
       the mandatory educational qualification prescribed under Rule 9A of
       the Rules, 2021.
   8. During the course of proceedings, this Court called upon the State
       Government to clarify whether any decision regarding "equivalence" in
       terms of the proviso to Rule 9A(4) had been taken prior to the
       appointment of respondent no.3, and if so, to place the same on record.
   9. The Public Interest Litigation also questions whether the power of
       exemption or equivalence under the proviso to Rule 9A(4) can be
       exercised in an unguided manner, and whether such discretion must be
       circumscribed by objective standards.
   10.        WPSB No. 295 of 2025 was filed by another petitioner asserting
       individual grievance, contending that the appointment of respondent
       no.3 is arbitrary, violative of Articles 14 and 16 of the Constitution of
       India, and contrary to the express mandate of the Rules, 2021.
   11.        In response to the writ petitions, the State Government filed its
       counter-affidavit asserting that the appointment of respondent no.3 was
       made in accordance with the Rules, 2021. It is stated that respondent
       no.3 possesses substantial administrative and technical experience and
       that the Government, in exercise of powers under the proviso to Rule
       9A(4), treated the qualification of respondent no.3 as equivalent.




                                                                                               3
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

   12.        This Court also directed the Chief Secretary to file an affidavit
       clarifying the understanding of Rule 9 and Rule 9A, and to state
       whether the qualifications prescribed under Rule 9A were mandatory in
       nature and whether any exemption or equivalence had been granted in
       the case of respondent no.3.
   13.        The affidavits placed on record disclose that while the State
       Government asserts the existence of discretion under the proviso, the
       precise nature, timing and reasoning of the decision determining
       equivalence form the central dispute in the present matters.
   14.        Thus, the foundational facts are not in serious dispute. The
       controversy primarily centres around the interpretation of the statutory
       Rules, the nature of the qualification prescribed, the scope of the
       proviso to Rule 9A(4), and the legality of the appointment of
       respondent no.3 in light thereof.
   15.        Heard learned counsel for the parties and perused the records.
   16.        Learned counsel for the Petitioners submit that the appointment
       of respondent no.3 is ex facie illegal, being contrary to the express
       mandate of Rule 9 and Rule 9A of the Rules, 2021.
   17.        It is argued that by virtue of the amendment dated 28.05.2021,
       the Rules clearly prescribe possession of an Engineering Degree as a
       mandatory qualification for appointment to the post of Managing
       Director. The language of the Rule, according to the petitioners, is
       couched in mandatory terms and admits of no relaxation except in strict
       compliance with the proviso.
   18.        Learned counsel contend that eligibility conditions prescribed in
       statutory rules have the force of law and cannot be diluted by executive
       discretion. Once the Rules prescribe a qualification, neither the
       advertisement nor the Government can override it.


                                                                                               4
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

   19.        It is further submitted that respondent no.3 does not possess the
       Engineering Degree required under Rule 9A and was therefore
       ineligible for consideration at the threshold. It is further submitted that
       eligibility constitutes a threshold requirement and cannot be substituted
       by    considerations       of    suitability,    experience      or    administrative
       competence.
   20.        With regard to the proviso to Rule 9A(4), it is argued that the
       proviso permits consideration of "equivalent qualification", but
       equivalence cannot be presumed or inferred post facto. It must be:
              (i) Based on objective criteria, and
              (ii) Recorded by a reasoned decision.
   21.        The petitioners submit that no such determination of equivalence
       exists on record. It is contended that the determination of equivalence,
       if any, must necessarily precede the selection and appointment process,
       and cannot be retrospectively invoked to validate an otherwise
       ineligible candidature.
   22.        Learned counsel submit that the proviso cannot be used as a tool
       to bypass mandatory qualifications. A proviso must be construed
       narrowly and cannot override the substantive provision.
   23.        It is also contended that if equivalence is to be determined, the
       same must be done by an appropriate expert body and not merely by
       executive assertion.
   24.        The petitioners further argue that allowing such appointments
       would render statutory qualifications illusory and defeat the object of
       the Rules, 2021, which were framed precisely to ensure professional
       competence and transparency in appointments to key public posts.




                                                                                               5
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

   25.        It is submitted that the appointment violates Articles 14 and 16 of
       the Constitution of India, as similarly placed eligible candidates were
       denied equal opportunity when an ineligible candidate was appointed.
   26.        Learned counsel appearing in the Public Interest Litigation
       submit that the issue involved transcends individual grievance and
       concerns the integrity of public institutions.
   27.        It is contended that Managing Director of a State Corporation
       holds a position of significant public responsibility involving financial,
       administrative       and    technical      decision-making         affecting     public
       resources.
   28.        Learned counsel submit that statutory qualifications are
       introduced to ensure minimum professional competence and cannot be
       treated as decorative or directory provisions.
   29.        It is argued that if equivalence or exemption can be invoked in an
       unguided manner, the entire rule-based framework collapses and
       appointments become vulnerable to arbitrariness.
   30.        The petitioner in PIL further submits that discretion under the
       proviso must be exercised in accordance with well-defined principles,
       and the absence of objective guidelines renders the exercise arbitrary.
   31.        It is also contended that in matters of public appointment,
       transparency is a constitutional requirement flowing from Article 14.
       Any relaxation of qualification must be demonstrably justified and
       recorded.
   32.        Learned counsel emphasise that judicial review in such cases is
       not about substituting executive wisdom but about ensuring fidelity to
       statutory prescription.
   33.        Learned Advocate General and learned Chief Standing Counsel
       appearing for the State submit that the appointment of respondent no.3


                                                                                               6
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       was made after due deliberation and in accordance with the Rules,
       2021.
   34.         It is argued that Rule 9A(4) expressly contains a proviso
       empowering the State Government to consider equivalence of
       qualifications. The existence of such a proviso indicates legislative
       intent to confer flexibility. It is submitted that the proviso is enabling in
       nature and intended to provide reasonable latitude to the State in
       assessing equivalent competence, and therefore cannot be construed in
       a rigid or restrictive manner.
   35.         Learned counsel for the state submit that strict literal
       interpretation would defeat the object of the Rule, which is to appoint
       competent and experienced professionals.
   36.         It is contended that respondent no.3 possesses extensive
       experience in the relevant sector and that practical experience may, in
       appropriate cases, be treated as equivalent to formal technical
       qualification.
   37.         Learned counsel for the State submits that the decision to treat
       respondent no.3 as eligible falls within executive domain and is not
       amenable to microscopic judicial scrutiny unless shown to be mala fide
       or perverse.
   38.         It is further argued that courts have consistently held that judicial
       review in matters of appointment is limited to examining the decision-
       making process and not the merits of the decision itself. It is further
       submitted that judicial interference is warranted only where the
       decision is demonstrably arbitrary, irrational, or contrary to statutory
       prescription.
   39.         Learned counsel for the State also contends that the petitioners
       cannot insist upon a hyper-technical interpretation of the Rules where


                                                                                               7
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       the larger objective of ensuring effective administration has been
       served.
   40.        It is submitted that the proviso would become otiose if interpreted
       in the restrictive manner suggested by the petitioners.
   41.        Learned senior counsel for respondent no.3 adopt the
       submissions of the State and further contend that the writ petitions are
       motivated and lack bona fides.
   42.        It is argued that respondent no.3 was selected after due
       consideration and possesses qualifications and experience that
       substantially satisfy the requirements of the post.
   43.        Learned counsel for respondent no.3 submit that equivalence
       does not require identity of degree but substantial similarity in
       competence and expertise.
   44.        It is further contended that the Rules do not mandate consultation
       with any particular expert body for determining equivalence and that
       the State Government is competent to take such decision.
   45.        It is argued that no prejudice has been caused to the petitioners
       and that the appointment has already been acted upon. Interference at
       this stage would disrupt administrative functioning.
   46.        It is finally submitted that unless the petitioners establish
       violation of a mandatory provision in a clear and demonstrable manner,
       the Court ought not to invalidate the appointment

   47.        At the outset, it is necessary to delineate the scope of judicial
       review in matters of appointment to public office. The Court does not
       sit as an appellate authority over executive decisions, nor does it
       reassess comparative merit or substitute its own view for that of the
       appointing authority. Questions of administrative wisdom, evaluation



                                                                                               8
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       of experience, and choice between candidates ordinarily lie within the
       executive domain.
   48.        The present case, however, concerns an appointment governed by
       the Selection and Appointment of Managing Directors and Directors in
       the Three Corporations Rules, 2021. Where an appointment is regulated
       by statute, the executive must act strictly within the statutory
       framework. Judicial review in such cases is confined to ensuring
       compliance with the governing Rules.
   49.        The distinction between suitability and eligibility is fundamental.
       While suitability involves subjective assessment of merit, eligibility
       pertains to objective statutory conditions. The Court may not examine
       who is the better candidate, but it must examine whether the
       appointee was legally eligible to be considered.
   50.        Eligibility constitutes a jurisdictional fact. If the foundational
       statutory requirement is absent, the exercise of power is rendered ultra
       vires, irrespective of the merits of the decision. Such requirement must
       be demonstrable from the record and cannot be supplied by subsequent
       justification.
   51.        The controversy, therefore, is limited yet significant. The Court is
       not concerned with the competence of respondent no. 3, nor with
       comparative merit, but with whether the appointment conforms to Rule
       9 and Rule 9A of the Rules, 2021.
   52.        The petitioners contend that the educational qualification
       prescribed under Rule 9A is a mandatory condition and that respondent
       no. 3 lacked such qualification. It is further urged that no lawful
       determination of equivalence existed at the relevant time. The State, on
       the other hand, asserts that the proviso permits flexibility and that




                                                                                               9
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       respondent no. 3 was rightly treated as possessing an equivalent
       qualification.
   53.        The issue thus turns on the interpretation of Rule 9A and the
       legality of its application. The central question is whether the
       appointment satisfies the statutory eligibility requirement, either
       directly or through a valid invocation of the proviso. The Court now
       proceeds to examine the nature and effect of the qualification
       prescribed under Rule 9A.
   54.        Having identified the core issue, the Court must now examine the
       nature of the educational qualification prescribed under Rule 9A of the
       Rules, 2021. If the qualification is mandatory, any departure must find
       a clear sanction within the statutory framework. Judicial review in this
       sphere remains limited to cases of arbitrariness or breach of statutory
       prescription.
   55.        Rule 9A, as amended, prescribes specific educational
       qualifications for appointment as Managing Director. The
       language employed is clear and affirmative, laying down a
       minimum threshold of eligibility rather than a matter of
       preference. It thus establishes an objective condition precedent to
       the exercise of discretion.
   56.        Ordinarily, where statutory rules prescribe qualifications for
       public office, such prescription is treated as mandatory unless the
       scheme indicates otherwise. The purpose of incorporating
       educational qualifications is to ensure objectivity, minimum
       competence, and protection against arbitrary selection. If such
       requirement were treated as merely directory, the discipline of
       statutory governance would stand diluted.




                                                                                               10
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

   57.        In the present case, Rule 9A requires possession of an
       Engineering Degree. The Rule does not employ expressions suggestive
       of flexibility. On a plain reading, therefore, the qualification operates as
       a condition of eligibility.
   58.        The Rules, however, contain a proviso to Rule 9A(4), permitting
       consideration of equivalence. The presence of the proviso indicates
       limited flexibility, but it does not render the main qualification
       directory. The eligibility condition remains mandatory, subject only to
       lawful invocation of the proviso.
   59.        The controversy thus narrows to the scope and operation of the
       proviso. A proviso cannot override the main provision; it carves out a
       limited exception. Equivalence cannot amount to exemption. It must
       relate to the substance of the prescribed qualification and cannot
       operate as a device to dispense with the requirement altogether.
   60.        The determination of equivalence is an exercise of discretion, but
       such discretion must be structured, reasoned, and demonstrable from
       the record at the time of appointment. Subsequent explanations cannot
       cure the absence of statutory compliance.
   61.        While this Court does not sit in appeal over an administrative
       assessment, it must be satisfied that the proviso was consciously and
       lawfully invoked on relevant material. A bare assertion of equivalence
       is insufficient.
   62.        In the present case, though the State asserts that respondent no. 3
       was treated as possessing an equivalent qualification, the critical
       question is whether the record discloses a reasoned decision invoking
       the proviso to Rule 9A(4) as part of the appointment process.
   63.        Experience and administrative competence, however valuable,
       cannot substitute a statutory qualification unless the Rules permit such


                                                                                               11
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       substitution through a legally sustainable mechanism. The proviso
       recognises equivalence, not exemption. The Court must therefore
       examine whether the invocation of equivalence in the present case
       satisfies the statutory discipline embodied in Rule 9A.
   64.        Continuing the above discussion, the Court is conscious that the
       proviso to Rule 9A(4) embodies necessary administrative flexibility. It
       is not redundant and must be given effect where genuine equivalence
       exists. Yet, such flexibility must operate within the discipline of law.
       Discretion affecting statutory eligibility must be traceable to the record;
       otherwise, judicial review cannot meaningfully assess compliance.
   65.        The central inquiry, therefore, is whether the requirement under
       Rule 9A stood lawfully satisfied through a valid invocation of the
       proviso. In the absence of material disclosing a conscious and
       identifiable decision invoking Rule 9A(4) during the appointment
       process, the eligibility condition cannot be treated as fulfilled.
   66.        The matter, however, does not rest at the statutory level alone.
       State action in public appointments must also conform to the
       constitutional guarantees of equality and non-arbitrariness under
       Articles 14 and 16 of the Constitution of India.
   67.        Article 14 forbids arbitrariness in State action. Discretion must be
       structured, reasoned, and founded on discernible material. Likewise,
       Article 16 ensures a level playing field in public employment. Where
       statutory qualifications are prescribed, all prospective candidates are
       entitled to expect adherence to that norm.
   68.        If a departure from the prescribed qualification is made without a
       demonstrable and reasoned invocation of the proviso, the process risks
       arbitrariness and unequal treatment. Experience and competence,




                                                                                               12
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       however valuable, cannot replace a statutory qualification unless the
       Rules themselves permit such substitution through a lawful mechanism.
   69.        This Court is not examining the sufficiency of the Government's
       satisfaction on equivalence, but only whether the record reflects any
       identifiable exercise of discretion under the proviso. In the present case,
       though such discretion is asserted, the material placed on record does
       not disclose a reasoned invocation of Rule 9A(4).
   70.        Legality must be judged on the basis of the record as it existed at
       the time of appointment. Post facto explanation cannot cure absence of
       statutory compliance. In the absence of demonstrable satisfaction of the
       eligibility requirement, the appointment cannot be insulated from
       judicial scrutiny.
   71.        The Court is conscious that interference with an appointment
       already acted upon is not to be undertaken lightly. Stability of
       administration is an important consideration. Nevertheless, where a
       statutory mandate is shown to have been departed from without lawful
       justification, the Court cannot decline to enforce the discipline of law.
       Judicial restraint does not extend to condoning illegality.
   72.        The Court must therefore determine the appropriate legal
       consequence of this infirmity, bearing in mind the statutory framework,
       the constitutional mandate, and the necessity of maintaining both
       legality and institutional stability.
   73.        In the present case, the absence of a demonstrable and reasoned
       invocation of the proviso to Rule 9A(4) strikes at the root of statutory
       eligibility. Eligibility being a condition precedent to appointment, its
       absence renders the exercise of power ultra vires. The defect is not
       procedural but foundational. Once the statutory mandate is not shown
       to have been complied with on the record, considerations of


                                                                                               13
WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and
others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and
others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand
and others
                                                                          Ashish Naithani J.
                                                                            2026:UHC:1095-DB

       administrative       convenience       or    experience       cannot     sustain     the
       appointment. The discipline of statutory governance, reinforced by
       Articles 14 and 16 of the Constitution of India, leaves no room for
       sustaining an appointment made in derogation of the prescribed
       qualification.
   74.        In view of the finding that the appointment itself is not in
       conformity with Rule 9A of the Rules, 2021, the ancillary challenges
       relating to extension of tenure, continuance as Director (HR), and
       holding of additional charge do not survive for independent
       adjudication and are rendered academic.

                                          ORDER

In view of the foregoing discussion, this Court holds that the educational qualification prescribed under Rule 9A of the Selection and Appointment of Managing Directors & Directors in the Three Corporations Rules, 2021 is a mandatory condition of eligibility, subject to the proviso contained therein. The material placed on record does not disclose a lawful and reasoned invocation of the proviso to Rule 9A(4) during the selection process. The appointment is, therefore, not in conformity with the statutory framework and is legally unsustainable.

Accordingly, the appointment of respondent no. 3 to the post of Managing Director is set aside. The State Government is at liberty to reconsider the matter strictly in accordance with the Rules, 2021. If the proviso to Rule 9A(4) is sought to be invoked, the determination of equivalence shall be made on objective material forming part of the decision-making record. Such exercise shall be completed within eight weeks.

WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand and others Ashish Naithani J.

2026:UHC:1095-DB

It is clarified that this Court has not expressed any opinion on the comparative merit, competence or suitability of respondent no. 3. Till a fresh decision is taken, the State may make an interim arrangement in accordance with law.

WPSB No. 710 of 2024, WPPIL No. 70 of 2025 and WPSB No. 295 of 2025 stand allowed in the above terms. No order as to costs.

Hon'ble J. Ashish Naithani

Hon'ble J. Subhash Upadhyay

Dated:18.02.2026

NR

WRIT PETITION (SERVICE BENCH) No. 710 of 2024 ---Praveen Tandon v. State of Uttarakhand and others with WRIT PETITION (PIL) No. 70 of 2025---Anil Chandra Baluni v. State of Uttarakhand and others with WRIT PETITION (SERVICE BENCH) No. 295 of 2025----Rajiv Gupta v. State of Uttarakhand and others Ashish Naithani J.

 
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