STATE OF J.K. Vs. SHABIR AHMAD SHABIR

JUDGEMENT

(1.) Review petitioners-respondents 1 and 3 in the writ petition SWP No. 1862/2015 are seeking review of final order/Judgment dated 26.08.2015 and recalling of the same on the grounds detailed out in the review petition. In order to appreciate the grounds forming the basis for seeking review of the Judgment, it shall be appropriate to detail out the brief facts of the case as under:-

(2.) The J&K Service Selection Board vide advertisement notification No. 04 of 2013 dated 23.02013, invited applications for the post of Village Level Worker, District Cadre, Shopian. The applications were invited for 27 posts. Out of these 27 posts, 14 posts were in the "Open Merit" category and the remaining posts in various reserved categories. Writ petitioners from serial No. 1 to 13 belong to "Open Merit" category and petitioners 14 to 18 belong to reserved category of "RBA/ST/SC".

(3.) The Service Selection Board conducted a common uniform test of the candidates who had applied for Village Level Worker posts and those who had applied for the post of Teacher. Writ petitioners appeared in the Common test and having made the grade, were called for the interview. Some of the petitioners had applied for both the posts of Teacher as well as Village Level Worker. Vide notification dated 09.12.2014, the Service Selection Board notified the "Merit List" of the candidates including that of the writ petitioners.