PARVEEN SINGH SUMBRIA Vs. STATE AND OTHERS

JUDGEMENT

(1.) The Chief Education Officer, Udhampur, issued an advertisement notice dt. 26.3.2010, inviting applications for filling up the post of ReT in Primary School, Thathi, in revenue village Pathwar. Petitioner claiming to possess the minimum qualification as prescribed in the advertisement notice as also claiming to be a resident of village Pathwar, applied for the said post.

(2.) The cause of action accrued to the petitioner when the official respondents selected private respondent No. 5, against the aforementioned post. The petitioner has filed the present petition stating that he possessed better merit than the said private respondent but despite that, his claim has been ignored.

(3.) Objections were filed to the writ petition in which a stand was taken that the petitioner was not a resident of village Pathwar. It was stated that the Village Level Committee who had earlier certified that the petitioner was a resident of village Pathwar, upon realizing its mistake, had sought cancellation of the said certificate/verification in which recommendations had been made in favour of the petitioner by the said Committee. It is stated that the petitioner, in fact, is a resident of village Amara.