SEEMA KUMARI Vs. STATE OF J AND K

JUDGEMENT

(1.) THE petitioner applied for the post of Sub-Inspector in Jammu and Kashmir Armed Police in the year 1998. She alleges that after qualifying the physical and out-door testes conducted by the board constituted for the selection, she also appeared in the written test and as also in the viva-voca. Though she faired well, she was not taken and her name is not figuring in the selection list published in the daily newspaper. She challenges the recruitment on number of grounds pleaded thereto. Official respondents as also the other two private respondents have filed reply. Official respondent on affidavit of Inspector General of Police, Headquarters Jammu and Kashmir, have averred in reply that the petitioner secured 31 marks in written test and got 4 marks in viva-voca. In all she obtained 35 marks. THE last candidate, who made a selection grade to the post of Sub-Inspector in the selection, secured in aggregate 51 marks in written as well as in viva-voca. THE petitioner having fallen far short of selection grade made by the last candidate, who was selected, therefore, could not be selected. In view of the fact that the petitioner participated in the selection process, appeared in the test, but could not make it on merit and was deleted on account of her inability to secure the marks secured by the last candidate who made a selection grade on merits, therefore, the petitioner could not come on the panel of selected candidates and, therefore, she was not appointed.

(2.) IN view of the above position and on consideration, as no good ground is made out for admitting the writ petition to hearing, the petition is dismissed in limine alongwith the connected CMPs.