DEV JYOTI Vs. STATE

JUDGEMENT

(1.) THE petitioner has acquired the academic qualification of Higher Secondary Part -II and being sports person represented the Government of Jammu and Kashmir State in national and international competition. Petition sought appointment in terms of SRO 349 of 1998 which contains Rules known as J&K; (Appointment of Outstanding Sports Persons) Rules, 1998, (hereinafter referred to as Rule, 1998). He has been appointed as Junior Assistant.

(2.) THE petitioner has presented this petition seeking direction to appoint him as Sub -Inspector in Police Department in the non -gazetted service on the analogy of respondent No. 4 who has been appointed as Sub -Inspector on 6th June, 1998. The petitioner maintains this petition on the grounds of discrimination.

(3.) THE petitioner being possessing qualification of 10+2 has been considered and appointed against the non -gazetted post. He could be considered for higher post provided he possesses qualification of Graduation as provided in the first proviso appended to Rule 3 of Rules, 1998.