ABDUL KHALIQ Vs. STATE

JUDGEMENT

(1.) THIS Letter Patent Appeal is directed against the dismissal order dated 27.9.2002 of the writ petition SWP No. 565/2002 by Ld. Single Judge.

(2.) APPELLANTS co -petitioners to the writ petition are employees of the J&K; Police Department working in a Police Hospitals. They were initially deputed for undergoing para Medical Training Course in AMT School Srinagar. This was for the Session 2001. However, they were not admitted to the course as they were late. They were again picked up for the next Session, 2002 but this time they could not make to the course as the health department had changed the eligibility criteria to 10 plus 2 from matric with science subject. The respondents going by the above re -fixed criteria picked up candidates possessing prescribed qualification and eligibility, who were admitted to the training course. Petitioners not possessing the prescribed qualification could not make the grade for training course. The Ld. Single Judge taking note of this aspect of the case dismissed the writ petition.

(3.) WE have no reason to depart from the finding of the writ court that the appellants not fulfilling the eligibility criteria and laid norms of qualification cannot succeed in the writ. We find no merit in this LPA Dismissed.