VIJAY SHARMA Vs. STATE OF J AND K

JUDGEMENT

(1.) B .A. Khan, C.J. (A) 1. This Letters patent Appeal calls in question judgment dated 12 -4 -2005 of the Writ Court dismissing appellant's writ petition.

(2.) ADVERTISEMENT Notification No. 2 of 1993 dated 21 -6 -1993 was issued for selection against 70 posts of Naib Tehsildar. Appellant was one of the candidates for the post of Naib Tehsildar, under Ex -servicemen Category. Selection was made for 67 candidates only, because three posts were reserved on the basis of orders issued by the Courts.

(3.) AGGRIEVED by his non -selection, appellant filed SWP No. 165/2000 seeking quashing of selection list dated 17th December, 1999 and for a direction to the State respondents to appoint him to the post of Naib Tehsildar. The appellant's case before the writ Court was that 5% reservation as against 70 posts would require reservation of four posts against Ex -servicemen Category.