AMARMEET SINGH Vs. STATE

JUDGEMENT

(1.) Despite opportunity reply affidavit has not been filed.

(2.) The petitioner on recommendation of the Service Selection Board has been appointed as Laboratory Assistant vide order dated 13th October, 2010 issued by Director School Education, Jammu. On his appointment as Laboratory Assistant, Chief Education officer, Poonch accorded sanction for his adjustment on regular basis and posted him in HSS, Chandak. One of the conditions in the aforesaid order dated 1st November, 2010 issued by Chief Education officer, Poonch is that the DDO shall not draw the salary of the appointee till Character and the Antecedents are verified by the Addl. DG of police (CID), Jammu.

(3.) The petitioner has placed on record the certificate issued by the Principal Govt. Hr. Sec. School Chandak (O) Poonch. In this certificate which is enclosed as Annexure "B" of the writ petition, it is certified by Principal that the petitioner has joined in the Institution on 1st November, 2010 and is ever since working in the said Institution. The certificate has been issued on 20th September, 2013. It is stated in the certificate that the salary of the petitioner could not be drawn as verification of his antecedents has not been done till date by the concerned authority.