RAJINDER PARSAD Vs. STATE OF J&K

JUDGEMENT

(1.) WRIT petitioner was preferred by two petitioners. This stands dismissed. The present appeal has been preferred by one of the writ petitioner. The other petitioner has got relief from the State. This aspect has a bearing on this case. This would be adverted to again.

(2.) THE two petitioners came to be selected. Their names figured in the select list. They were at serial No.25 and 27. They were not offered appointment. This was on the plea that B.Ed. Degree obtained by them was not recognised by the State Government.

(3.) TAKING note of the above factors, the merit position was analysed. It was observed that if the marks obtained in the B.Ed, degrees, which was not duly recognised are not taken into consideration on, then the two writ petitioners would not be entitled to any relief. It was further observed that their marks would be less than the marks obtained by the candidate who was last of all in the general category. As indicated above only one writ petitioner has filed this appeal.