MOHAMMAD ADNAN KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) This order shall dispose of WP (C) No. 1379/2020 along with all connected CM(s).

(2.) The petitioner in the instant petition beseeches and seeks following reliefs: -

(3.) The factual matrix of the petition as propounded by the petitioner is that the petitioner submitted his application form for Combined Competitive (Preliminary) Examination 2018, Junior Scale of J&K Administrative Services, J&K Police (Gazetted) Service and J&K Accounts (Gazetted) Service (hereinafter for short "the KAS?) in response to an advertisement notice bearing No. PSC/Exam/2018/38 dated 25.05.2018. The petitioner is applicant under Schedule Tribe Category, as 70 vacancies in the said category are stated to have been notified in the aforesaid notice.