ANAYAT REHMAN Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The petitioner sought appointment as Surveyor in the Fisheries Department. He was seeking benefit of the reserved category. In para "8" of the petition, it has been pleaded that he had better merit and should have been appointed.

(2.) Objections have been filed.

(3.) The stand taken by the State is that there were other candidates belonging to the same category, to which the petitioner belonged. The merit of others was higher. The petitioner was, therefore, not selected.