ARCHANA BALORIA Vs. STATE OF J & K

JUDGEMENT

(1.) This appeal under Clause 12 of the Letters Patent is directed against judgment and order dated 08.11.2017 passed by the learned Single Judge ['Writ Court'] in SWP No.1218/2016 titled Aneesh Bhagat and others v. State of J&K and others, whereby the Writ Court has dismissed the writ petition.

(2.) Background facts necessary for disposal of this appeal are that vide advertisement notice No.02 of 2014 dated 30.12.2014 issued by respondent No.2, 235 posts of Junior Engineer (Civil) with following breakup were notified for selection. Open Merit : 133 RBA : 47 SC : 23 ST : 20 ALC : 7 OSC : 5 Total : 235

(3.) Having heard learned counsel for the parties and perused the record, we find no good ground to interfere with the impugned judgment.