Bhupendra Singh vs State Of Uttarakhand
2026 Latest Caselaw 1670 UK

Uttarakhand High Court

Bhupendra Singh vs State Of Uttarakhand on 9 March, 2026

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      09.03.2026                        WPSB No. 510 of 2025
                                        Bhupendra Singh
                                                             --Petitioner
                                                      Versus
                                        State Of Uttarakhand
                                                             --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Dushyant Mainali, learned counsel for the petitioners.

2. Mr. B.S. Parihar, learned Additional Chief Standing Counsel for the State of Uttarakhand.

3. As the challenge is to the qualification prescribed under the Essential/Desirable Qualification for Recruitment to Group 'C' posts under the purview of the Uttarakhand Public Service Commission and Outside the purview of Public Service Commission (Amendment) Rules, 2019, therefore, counter affidavit of respondent nos. 1 & 2 would be necessary, but, which has not been filed so far.

4. Learned State Counsel prays for, and is granted three weeks' time to file counter affidavit on behalf of the said respondents. The petitioners shall have one week's time thereafter to file rejoinder affidavit.

5. List in the week commencing 06.04.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 09.03.2026 09.03.2026 Rahul