PAWAN KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) THOUGH tentatively indicated in the List of selected candidates against one of the posts of Dental Assistant reserved for Scheduled Caste Category in District Rajouri, the petitioner's name did not figure in the Provisional Select List, which indicated Shashi Bhushan-respondent No.3 as the selected candidate. He objected to respondent No.3's inclusion in the Select List urging it to be unwarranted and illegal relying on the stipulation appearing in Advertisement Notice No.03 of 2006 dated 28.12.2006, in terms whereof a candidate who had applied for one and the same post in more than one district including the district of his/her domicile, would be considered for the district in which he/she ordinarily resided and would not be considered for selection in other district, in that, being a permanent resident of Doda, respondent No.3 who had failed to make the grade in Doda District was not entitled to selection as Dental Assistant in District Rajouri.

(2.) WITHOUT waiting for the consideration of his Objections, the petitioner questions the selection of respondent No.3 and his substitution in his place by this Writ Petition.

(3.) THE petitioner's challenge to the selection of respondent No.3 is, therefore, without merit, hence rejected. This Writ Petition is, accordingly dismissed.