MANOHAR LAL Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The circumstances under which this petition has come to be filed in this court be noticed.

(2.) An advertisement notice was issued by Jammu and Kashmir Public Service Commission. This was published in local News Paper on 19th Nov. 1993. Five posts of Lecturer Economics (10+2) in Schools run by Education Department were to be filled. Three posts were meant for male candidates and two posts were meant for female candidates. One post for Schedule Caste candidate was reserved. This was to be out of the quota of male candidates.

(3.) It is the case of the petitioner that he appeared in the interview, but was not selected. He submits that non-selection of Scheduled Caste candidate is violative of Rules known as Jammu and Kashmir Reservation Rules, 1994. Reliance is also being placed on some other rules of similar nature. These are Rules of 1997. It is sought to be contended that the case of the petitioner should have been considered by relaxing the standard. It is submitted that this aspect of the matter was totally ignored.