STATE OF JAMMU AND KASHMIR Vs. JASVINDER SINGH

JUDGEMENT

(1.) Selection based on merit, tested impartially and objectively is the essential foundation of any useful and efficient public service. The aim of any process of selection for entry into a public service is to secure the best and the most suitable person for the job. The object is to avoid patronage and favouritism. Competitive examination has come to be accepted as a universal method to a successful passage to public services. This is the answer to the twin problems represented by a democratic system and the requirements of good administration. This provides means by which equality of opportunity coupled with efficiency is made available. This is a peculiarly democratic institution. Every qualified person gets equal chance to come forward. His relative competence for appointment is determined by a natural, disinterested body on the basis of objective evidence supplied by the candidate himself. The circumstances under which this Letters Patent Appeal has arisen be noticed: