RAJINDER KUMAR Vs. STATE

JUDGEMENT

(1.) PETITIONERS in all these writ petitions have questioned the selection of private respondents as candidates selected for Patwar Training for being appointed as Patwaries in Kathua District.

(2.) GRIEVANCE made by all the petitioners are that some of them were post -graduate, some were undergraduates; all of them having good knowledge of Urdu. In case of some of the petitioners, they were even MA in Urdu, still they have not been selected by the concerned respondents. Whereas, on the other hand, persons who were lesser qualified than some of the petitioners and some of those did not know Urdu have been selected by the respondents. Further case of the petitioners is that persons who belonged to certain reserved categories have not been considered against such categories, and in case of some of the selected candidates, on the date of submitting applications they did not belong to a reserved category but still they have been selected against the post meant for it.

(3.) ANOTHER ground raised is that amongst the selected candidates, number of them are already in service who were required to apply through proper channel but they have not done so. petitioners claim that in view of latter Notification of 1998 selection was to be made in each District Block -wise. Since this criteria had not been adhere to, therefore the selection of private respondents was liable to be set aside.