RAJU KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 30/12/2010 delivered by the learned Single Judge in SWP No.1471/2005 and SWP No.1188/2008, whereby the learned Single Judge dismissed the writ petitions filed by the writ petitioner.

(2.) Heard learned counsel appearing for the parties, considered their rival contentions and also perused the appeal file.

(3.) The claim of writ petitioner before the Writ Court was that since no candidate was selected in the OBC (Other Backward Classes) Category against the post of Forest Protection Guard pursuant to notification issued in the year 1996 and the said vacancy remained unfilled, as such the writ respondents were under an obligation to carry forward the said post under the OBC Category in the selection process which had taken place pursuant to notification issued on 14/9/2004.