MADAN GOPAL Vs. STATE & ORS.

JUDGEMENT

(1.) The case on hand relates to observing of reservation quota provided under J&K Reservation Act, and the Rules made thereunder, in its letter and spirit in making fresh appointments in Revenue Department on the post of Patwari.

(2.) The facts leading to filing of present petition are that the petitioner applied for post of Patwari, District Cadre Udhampur, in response to Advertisement Notice No. 2 of 2000 dated 26.09.2000 under the category of Weak and under Privileged Class (Social Caste). The respondents thereafter issued the short-listing criteria vide Notification No.SSB/Div/J/2001/16207-16 dated 22.12.2001.

(3.) The petitioner's grievance is that the Reservation Act and Rules have been followed in breach by respondents as they did not include OBC Category in short-listing criteria, as a result whereof he has been denied the benefit of reservation and excluded from the benefit to which he is entitled in terms of Reservation Act and Rules. Petitioner seeks due weightage under OBC Category for interview against post of Patwari/Office Patwari/Consolidation Patwari, District Cadre Udhampur. Hence the present writ petition.