Deepak Kumar vs State Of Uttarakhand And Another

Pankaj Purohit, J

Heard learned counsel for the parties.

An amendment application (IA/2/2024) has been moved by learned counsel for the petitioner to make necessary amendment in the prayer clause, which was inadvertently occurred due to typographical mistake. Since, the prayer for amendment is formal in nature, therefore, there is no opposition from the side of the respondents. Accordingly, amendment application (IA/2/2024) is allowed. Let the necessary amendment be incorporated, during the course of day, by supplying amended prayer clause.

It is the case of the petitioner that pursuant to advertisement dated 13.10.2020, petitioner submitted his candidature for the post of Assistant Teacher (L.T. Grade) Physical Education under 10% departmental quota. Petitioner participated in the written examination and he was provisionally declared successful for participating in the document verification held on 14.03.2024. Even after, the document verification, his name could not figure in the final merit list.

Thus, feeling aggrieved by the inaction on the part of respondent No.2-Commission, petitioner is before this Court.

Vide order dated 29.08.2024, learned counsel for respondent No.2-Commission was called for instruction in the matter as to why this anomaly has occurred in the case of petitioner.

Today, on instruction, learned counsel for the respondent No.2-Commission submits and admits that it is a mistake and the said mistake would be rectified by the Commission itself.

Learned counsel for the respondent No.2-Commission proposed that if petitioner would make a fresh representation to the respondent No.2-Commission regarding his grievance, the said mistake would very soon be rectified.

In view of the statement made by learned counsel for respondent No.2-Commission, writ petition is finally disposed of and it is provided that the petitioner shall make a fresh representation to respondent No.2-Commission within a period of 07 days from today latest by 09.09.2024 detailing his grievances therein and the respondent No.2-Commission is directed to decide the representation so made by the petitioner, within a period of further 10 days from the date of receipt of said representation, by a reasoned and speaking order. As an abundant precaution, it is provided that one post of Assistant Teacher (L.T. Grade) Physical Education, shall be kept vacant for the petitioner.

Pending application, if any, also stands disposed of.