VINOD SINGH JEENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since all these writ petition(s) involve similar controversy, therefore they are being heard and decided together. For the purpose of brevity facts of Writ Petition No.942 of 2023, Vinod Singh Jeena is being taken up for consideration of the controversy.

(2.) The writ petition has been filed by the petitioner challenging the advertisement dtd. 9/8/2021 (Annexure no.1) and notification dtd. 30/11/2022 (Annexure no.6) issued by respondent no.2, whereby six posts of 'Physically Handicapped' category (now termed as 'Differently-abled Persons') in the Uttarakhand Combined State (Civil) Lower Subordinate Service Examination-2021 advertised pursuant to the advertisement dtd. 9/8/2021, have been reverted back to the Government and order dtd. 18/8/2023 issued by respondent no.1 whereby reversion of six posts of Differently-abled Persons to the Government has been affirmed by the State Government and decided to carry forward these 6 posts to next selection.

(3.) The facts shorn-off unnecessary details are that an advertisement was issued by the respondent-Commission on 9/8/2021 for recruitment on different posts of State (Civil) Lower Subordinate Service. The controversy to be decided by this Court is limited with regard to the reservation meant for the Differently-abled Persons.