LAWS(UTN)-2021-12-85

JITENDRA LESIYAL Vs. UTTARAKHAND PUBLIC SERVICE COMMISSION

Decided On December 15, 2021
Jitendra Lesiyal Appellant
V/S
UTTARAKHAND PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) Mr. Ashish Joshi, the learned counsel for the Uttarakhand Public Service Commission, informs this Court that qua the petitioners, namely Ajay Kumar, Arvind Kumar, Jyoti, Naveen Kumar s/o Mr. Nathi Lal Juyal, Naveen Kumar, Rajani Bisht, Ruchi Juyal, Prashant Singh Bisht, Ashish Dobhal, Devendra Singh Negi and Ritu Negi, the writ petition has become infructuous, as they have not qualified in the examination.

(2.) Therefore, the writ petition is, hereby, dismissed as infructuous qua the petitioners aforementioned.