ALI MOHD. Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioners seek directions to the Jammu and Kashmir Services Selection Board, Jammu to consider them for selection against the posts of Teachers in District Cadre Rajouri under the reserved category of Residents of Backward Area notified for competition vide the Jammu and Kashmir Services Selection Board, Jammu's Advertisement Notice No. 10 of 2005 dated 29.12.2005.

(2.) The short submission made by learned Counsel for the Petitioners in support the Petitioners' case is that with the issuance of SRO 347 dated 26.10.2006 including Village Saaj of Thanamandi, Rajouri to which the Petitioners belonged, in Annexure-B to SRO 294 dated 21.10.2005, they had become entitled to seek consideration for selection against the posts of Teachers meant for competition amongst those belonging to the reserved category of the Residents of Backward Area.

(3.) I have considered the submissions of the Petitioners' learned Counsel and perused SRO 347 dated October 26, 2006 which, inter alia, provides inclusion of the Petitioners' Village Saaj in Annexure B to SRO 294 dated 21.10.2005, as one of the notified Backward Areas.