RAVINDER RAINA Vs. CHAIRMAN, SSRB

JUDGEMENT

(1.) PETITIONER had sought consideration for selection against the post of Junior Assistants (Typist) against the reserved category of Resident of Backward Area.

(2.) HE was denied consideration on the ground that the category certificate issued to him had not been renewed. He approached this Court and was directed to be interviewed.

(3.) THE Board does not, however, appear to have interviewed him, which led to filing of a contempt motion. This contempt petition was later disposed of directing the respondents to interview him within four weeks. Accordingly, the Board constituted a Selection Committee for conducting the petitioners type test.