MOHD. KHALIL AHANGER Vs. STATE

JUDGEMENT

(1.) Petitioner has prayed for issuance of a writ of mandamus commanding the respondents to consider his case and make promotion against the post of Executive Engineer (Electric) under OBC Category from the date of issuance of Govt. Order No. 237-PDD of 2010 dated 16.09.2010 (annexure "F") on the grounds taken in the writ petition.

(2.) Precisely the case of petitioner is that he belongs to OBC Category and is entitled to be promoted at Slot No. 10 in terms of reservation rules read with SRO 144 dated 28.5.2008 (annexure "CI"). Further it is contended that he is the only candidate who belongs to OBC Category.

(3.) It appears the petitioner had sought information while invoking the J&K Right to Information Act, which was provided to him (annexure "E"). It is apt to reproduce relevant portion of the information herein.