LAWS(J&K)-2011-8-31

SATISH KUMAR Vs. STATE

Decided On August 10, 2011
SATISH KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This writ petition has already been dismissed against petitioner No. 1 vide order dated 11.12.2010, and survives only in respect of petitioner No. 2.

(2.) Vide advertisement notice No. 1 of 2010 dated 12.10.2010 different posts were advertised under the "Jammu and Kashmir Kashmiri Migrants (Special Drive) Recruitment Rubs, 2009. The posts of General Line Teacher were also advertised. The petitioner being graduate, applied for the post of General Line Teacher, but he was not called for interview, as he was over age. Aggrieved of the same, petitioner filed this petition seeking a direction to the respondents to consider his case for relaxation of upper age limit with further direction to the respondents to allow him to participate in the selection process.

(3.) Only issue involved in this writ petition is, as to whether petitioner has any right for being selected/appointed on the post of teacher being over age.