NARINDER PAUL CHOUDHARY Vs. STATE

JUDGEMENT

(1.) Petitioner had applied seeking consideration for selection as Draftsman(Civil) against one of the posts reserved for candidates belonging to the reserved category of Residents of Area adjoining Line of Actual Control pursuant to Advertisement Notice No. 7 of 2005 dated 20.11.2005 issued by the Jammu and Kashmir Services Selection Board. He was denied consideration by the Board under the reserved category, on the ground that he had not annexed requisite certificate of being a member of Socially and Economically Backward Class falling under the Category of Resident of Area adjoining Line of Actual Control along with his Application Form.

(2.) It is not in dispute that the Petitioner did not possess requisite Certificate indicating him to be the resident of Area adjoining Line of Actual Control, when he had applied seeking consideration for selection against the posts reserved for Socially and Educationally Backward Class. He had rather applied for issuance of such Certificate after the cut off date as indicated in Notification No. 7 of 2005. The Certificate, for which he had applied on 29.12.2005, was issued to him on 31.05.2006.

(3.) The Certificate issued by the Tehsildar, Nowshera, certifies him a member of the Socially and Educationally Backward Class falling under the Category of Resident of Area adjoining Line of Actual Control.