RAVINDER BALORIA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS bunch of petitions is directed against the selections made by the respondents for admission to Junior Basic Training (for short JBT) Course.

(2.) THE respondent No.1 Himachal Pradesh Board of School Education, issued an advertisement on 20th January 2004 inviting applications for entrance test ro the JBT course. On the basis of this entrance test, 1800 successful candidates were to be granted admission in various institutions all over the State

(3.) THE advertisement also prescribed reservations for various categories and the essential educational qualification for appearing in the test was 10+2 or equivalent As per the general rules/guidelines, merit was to be prepared district -wise/ category -wise by the board and the candidates were to be subject to interview by the Selection Committee. The general rules/guidelines No.5 of the advertisement provides that JBT training does not guarantee government job(s) after completion of the training, ft is also provided that personal interviews would be held at the Sub Divisional headquarters in the State.