RAJINDER SINGH Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) The instant appeal under Clause 12 of the Letters Patent is directed against judgment and order dated 30.07.2009 rendered by the learned Single Judge of this Court dismissing the writ petition SWP no. 2229/2009.

(2.) The appellant-petitioner responded to advertisement notice no. 6 of 2005 dated 21.11.2005 inviting applications for one post of Male Multipurpose Health Worker, District Cadre Poonch. He submitted his application and sought consideration under ALC category by placing on record the certificate issued by the Competent Authority. As per the final merit of candidates belonging to the ALC category, the appellant-petitioner secured 2 51.93 marks whereas the selected candidate under ALC category- respondent no.5 scored 61.76 marks, On account of his inferior merit he could not be selected under that category.

(3.) We have heard the learned counsel for the parties.