ARCHANA BAKSHI Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of this review petition the petitioner-appellant is seeking review of judgment dtd. 24/8/2016 passed in LPASW No.127/2015, whereby the order/judgment of Writ Court came to be upheld by the LPA Bench.

(2.) We have gone through the review petition. In the review petition the petitioner-appellant has herself admitted that one Ranjit Singh, who was in the tentative select panel, had secured 59.9% marks in M.A. and 57.5% marks in B.Ed. Therefore, even if petitioner-appellant had secured 53.70% marks in M.A. and 50.70% marks in B.Ed., even then the petitioner-appellant would have much less merit than that of said Ranjit Singh. Further, as reported by the writ respondents, the tentative merit list has not been acted upon till date.

(3.) Viewed thus, we do not find any ground to review the judgment-in-question. The review petition is, accordingly, dismissed.