VINOD KUMAR Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Through the instant writ petition, petitioner seeks the following reliefs:- " Mandamus:-

(2.) The case of the petitioner is that respondent-Service Selection Board issued Advertisement Notice No. 06 of 1997 dated 1.7.1997 for the post of Tech.III in Power Development Department in District Cadre of Jammu District. The eligibility for the said posts was prescribed as Matric with ITI Diploma in Electric/Electronics.

(3.) Learned counsel for the petitioner states that pursuant to the aforesaid Advertisement Notice, petitioner applied for the post of Tech.III. The respondent, i.e., SSRB issued notification for interview and the petitioner also appeared before the Interview Committee and he did well in the said interview.