YOG RAJ Vs. STATE AND ORS

JUDGEMENT

(1.) This appeal is directed against the judgment dated 19.02.2016 rendered in SWP No.406/2012 titled Yog Raj vs. State of J&K and ors.

(2.) For filling up of two posts of ReT Teachers in NPS Chhal Katli, applications were invited. Tentative panels were prepared. In one of the tentative panels, petitioner figured at Sl. No.2 but after objections, the panel has been finalized wherein one-Rita Devi figured at Sl. No.1 who has been engaged. Her position is not under challenge.

(3.) Respondent No.6-Sarita Charak figured at Sl. No.2 against which petitioner has a grievance to the effect that on the last date of submission of application form, she was residing in revenue village Blater Johra Katli. The last date for submission of applications was 15th day from the date of advertisement notice which was published on 21.06.2010. The last date for receipt of application was 06.07.2010. The Respondent No.6 had submitted her application form on 30.06.2010.