RAJAN SINGH Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) This petition is admitted to hearing and taken on board for final consideration as it pertains to the year 2009.

(2.) Through the instant writ petition, the petitioner seeks the following reliefs:-

(3.) The factual matrix of the case is that the petitioner claims to be a graduate in Automobile Engineering from Gulbarga University. He has passed his M. Tech. in Mechanical Designs in the year 2007. On 31.05.2008, the J&K Service Selection Board issued Advertisement Notification No. 08 of 2008, inviting applications for the posts of Jr. Engineers (Mechanical). The petitioner being eligible submitted his application form along with the certificates of qualifications and other Social Caste Category, as the petitioner belongs to OSC category as prescribed in the Reservation Rules for the post of Jr. Engineers (Mechanical). Thereafter on the basis of the merit of the candidates who had applied to the Service Selection Board pursuant to the Advertisement Notification dated 31.05.2008. The candidates were invited to participate in the selection process. The petitioner was also called to appear in the interview. After the interviews were conducted by the Selection Committee/Board, a provisional select list was notified by the Board, wherein petitioner's name figures in the provisional select list notified by the Board in other Social Castes Category.