Ashish Juyal vs State of Uttarakhand and another

In these connected matters, the question to be resolved is the correctness of the action of the Uttarakhand Public Service Commission in not permitting the petitioners to participate in the selection for the post of District Tourism Officer. It appears that as of today, main examination has been held and it is the stage of interview.

Today, when the matter came up, Shri Ashish Joshi, learned counsel for the Uttarakhand Public Service Commission, would submit that though the petitioners have been permitting to sit in the main examination on the basis of orders passed by this Court, but none of the petitioners have passed the examination. If that be so, we see no reason to keep these petitions pending for further consideration.

Accordingly, the writ petitions are closed noting the submission of Mr. Ashish Joshi, learned counsel for the Uttarakhand Public Service Commission that the petitioners have failed in the main examination.

We make it clear that it will not stand in the way of the petitioners, if they are so advised, challenging the decision of the Commission.