BASHIR AHMAD MAGRAY Vs. STATE OF J&K

JUDGEMENT

(1.) BY means of this writ petition, Petitioner seeks issuance of writ of Mandamus commanding the Respondents No. 2 and 3 to discharge and perform statutory functions in terms of Rule 10 of the J & K Subordinate Service Recruitment Rules, 1992 (hereinafter called - - "the Rules") to publish the result of selection carried out by respondent No. 2 pursuant to Advertisement Notice No. 01 of 2001 dated 11.1.2001 for the post of X -Ray Assistant (District Cadre, Baramulla) against available vacancy to be filled up by a candidate belonging to RBA category. Similar direction or order has been prayed for in other two reliefs.

(2.) RESPONDENTS have advertised number of posts including the post of X -Ray Assistant, vide Advertisement Notice No. 01 of 2001 dated 11.01.2001 for selection of suitable candidates. Petitioner seeks extension of benefit of reservation being belonging to RBA category. He was called and interviewed. Petitioner was not found eligible. He was not selected.

(3.) PETITIONER has challenged the selection on the ground that the respondents have not concluded the selection in terms of Rule 10 of the Rules. It is stated that the petitioner was having valid certificate which was not renewed by the authorities and was pending before them on the date of interview. Therefore, rejection of the petitioner on the ground that he is not holding the valid certificate is not justified.