Km. Varsha Chauhan Petitioner v. State Of Uttarakhand And Others S

Sudhanshu Dhulia, J. (Oral):— Mr. N.S Pundir, Advocate has accepted notice on behalf of respondent No. 2.Uttarakhand Power Corporation.

2. Mr. Pankaj Chaturvedi, Advocate has accepted notice on behalf of respondent No. 3.Uttarakhand Board of Technical Education.

3. An examination to the post of Junior Engineer in various Government Departments were conducted by the respondent No. 3 i.e Uttarakhand Board of Technical Education, Roorkee, District Haridwar. Petitioner participated in the said examination for the post of Junior Engineer (Civil) in Uttarakhand Power Corporation. Although she belongs to Other Backward Class category but since there was no reservation for OBC candidates, therefore, her candidature is liable to be considered against General seats.

4. The case of petitioner before this Court is that in the written examination, she has secured 51 marks whereas such candidates who have secured much less marks than the petitioner i.e 46.25 and 46, are being called for counseling which is scheduled to be held on 07.11.2015, and the petitioner has not been called for the counseling.

5. Mr. Vikas Pandey, Brief Holder appearing on behalf of State, Mr. N.S Pundir, Advocate appearing on behalf of Uttarakhand Power Corporation and Mr. Pankaj Chaturvedi, Advocate appearing on behalf of Uttarakhand Board of Technical Education admit the factual position as per records.

6. In view of the above, as an interim measure, it is directed that petitioner shall be allowed to appear in the counseling which is scheduled to be held on 07.11.2015 but the result pertaining the post of Junior Engineer shall not be declared.

7. Issue notices to the respondent Nos. 4 & 5. Steps to be taken within 48 hours.

8. Let counter affidavit be filed by the respondents within three weeks.

9. List this matter on 30.11.2015 in the daily cause list. Let a certified copy of this order be given to learned counsel for the petitioner today itself on the payment of usual charges.