PAWAN KUMAR Vs. STATE

JUDGEMENT

(1.) By the medium of this appeal, writ petitionersappellants have assailed the judgment of the learned Single Judge dated 20.10.2011 passed in SWP No. 03/2010, titled as Pawan Kumar and others v. State of J&K and others along with other connected petitions whereby and whereunder the learned Single Judge of this Court has dismissed the writ petitions being devoid of any merit.

(2.) It is relevant to notice the resume of the facts as emerge from the impugned judgment and the pleadings of the parties.

(3.) Vide Advertisement Notification No.02-PSC of 2008 dated 18.02.2008, 321 posts of Dental Surgeons were notified for selection, and writ petitioners-appellants being eligible against the said posts also applied along with other eligible candidates. They participated in the selection process, but, could not be selected. Writ petitioners-appellants challenged the selection of the selectees mainly on the following grounds:-