ALI MOHD. MIR Vs. STATE

JUDGEMENT

(1.) Vide advertisement notice No. 01 of 2006 dated May 31, 2006, applications were invited from eligible candidates as against various posts which include the posts of Lab Attendants figuring at serial No. 14 in the advertisement notice. Petitioner has also responded and participated in the process of selection for being selected under RBA category. The process culminated in the selection of Respondent No. 4 to 9 as against the posts reserved for RBA category. The Respondent No. 10 figure at serial No. 1 in the waiting list pertaining to the category "RBA".

(2.) The contention of learned Counsel for the Petitioner is that in terms of the advertisement notice only four posts for category "RBA" were advertised, instead six candidates i.e. Respondent No. 4 to 9 have been selected which is unwarranted.

(3.) This contention is rightly controverted by learned Counsel for Respondent No. 1 to 3 by stating that the advertisement notice itself provides that number of vacancies can be reduced or increased without any notice. Same position is supported by Para IX of the advertisement notice which reads as: