SOM NATH Vs. STATE OF J&K

JUDGEMENT

(1.) This petition has come to be filed in this Court under the following circumstances :

(2.) The petitioners even though, they were seniors to Mohinder Singh, Vidya Parkash and another, they have not been sent for the course. The grievance of the petitioners is that they were fully eligible for being sent for the course, but under the circular notified above, they were found eligible in the year 1994, their names have not been cleared and sent even though they are seniors.

(3.) The stand taken by them is that the circular issued in 1988 stands superseded by fresh circular issued on 18.8.1997. The stand taken by the respondents is that the petitioners were found ineligible because they are beyond 43 years of age.