SURJEET SINGH BALI Vs. STATE OF J&K

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment dt. 20th of Oct 99, passed by the learned Single Bench of this Court whereby the writ petition filed by the appellant bearing SWP No. 1540/1997 came to be dismissed (for short the impugned judgment).

(2.) APPELLANT appeared in an examination of Jammu and Kashmir Judicial Service, which came to be conducted by respondent No.4 in terms of notification dt. 14th of May 96. He was not selected which constrained him to challenge the selection of private respondents 5 to 10 on the grounds taken in the writ petition aforementioned. During the pendency of the writ petition, appellant gave up his claim vis -a -vis private respondents 5, 8 to 10 and only contested the selection of private respondents 6 and 7.

(3.) THE sole ground which is the bone of contention in this appeal and which was also the bone of contention in the writ petition filed by the appellant is whether respondent No.4 was within its powers and jurisdiction to entertain and accept the RBA certificates of private respondents 6 and 7 after the cut -of date fixed by it for the submission of application forms.