GARA RAM LOACH Vs. STATE

JUDGEMENT

(1.) Police Headquarters, Jammu and Kashmir, Srinagar, issued advertisement notice dt. 26th of Aug 2006, wherein and whereunder applications as per the proforma enclosed therewith, were invited from the permanent residents of the Jammu & Kashmir State, for recruitment of 2000 posts of Constables in IRP 13th and 14th Bns, in the pay scale of Rs. 2750-70-3800-75-4400/- plus allowances as sanctioned by the State Government. The terms and conditions which were to be fulfilled by the aspiring candidates were also mentioned in the said advertisement notice.

(2.) Petitioner who belonged to the Scheduled Caste (SC) category, responded to the said advertisement notification and submitted his application form, as per the pleadings, complete in all respect and also besides enclosing other certificates, the SC category certificate was also enclosed. Petitioner claims that he was subjected to selection process but was not considered for being appointed to the post of Constable for the reason that he had not enclosed the category certificate with the application form.

(3.) In para 6 of the objections filed by the respondents, it is stated that as per the report of APHQ, the perusal of application form of the petitioner reveals that in the list of enclosures, besides other certificates, he has written category certificate also but the learned Addl.Advocate General, appearing for respondents stated that the petitioner had not enclosed the category certificate with the application form.