SHAKEEL AHMAD Vs. STATE OF OTHERS

JUDGEMENT

(1.) The petitioners have come to this Court with a plea that they being residents of district Udhampur are eligible for being considered from this district. This claim of theirs is sought to be rebutted on the plea that in the State Subject certificate issued in their favour, they have been shown to be the residents of Poonch, and, therefore, they cannot be considered in the district of Udhampur.

(2.) With a view to appreciate the controversy as projected in the writ petition, some further facts as given by the petitioner be taken note of.

(3.) Petitioners in para 2 of the writ petition submit that they had passed their B.A. examination in the year 1995 from Udhampur. For this reliance is being placed on Annexures P.2 and P.3. The further stand taken in para 4 of the petition is that the father of the petitioners joined service in district Udhampur in the year 1972-73 and since then, they alongwith their father and other family members are staying in the township of Udhampur. It is stated that a house has also been built up by their father in this very place. The certificates by the name of Permanent Resident Certificates have been placed on record. These are annexures P.4 and P.5. On the basis of these certificates, it is sought to be urged that the petitioners being the residents of district Udhampur were entitled to be considered from this district only.