AJAZ AHMED Vs. STATE & ORS

JUDGEMENT

(1.) While making submissions learned counsel for the petitioner has made request for grant of innocuous relief; for grant whereof other side is not required to be put on notice, as such, petition is taken up for disposal at its threshold stage.

(2.) Case set up by the petitioner is that vide advertisement notice no.02 of 2014 dated 30.12014, applications have been invited for various posts(State/Divisional/District Cadres). Petitioner has applied for the post of Plumber. Five posts of Plumber, as figuring at S.No.156 of the advertisement notice, were advertised with following breakup:-

(3.) While preparing the select list as well as wait list, respondent no.4- Rukhsar Ahmed figured at S.No.2 in the OM category. Since he had produced six months diploma certificate, therefore, in remarks column as against his selection it has been recorded as under:-