YASH PAUL Vs. STATE AND ORS.

JUDGEMENT

(1.) PETITIONER has filed this Writ Petition questioning the selection of respondent Nos. 7 to 18 as Junior Engineer (Electric) Grade -II State Cadre under Handicapped Category questioning inter alia 3% Horizontal Reservation provided for Partially Deaf candidates only under the Handicapped Category, as ultra vires the Constitution, besides being illegal and arbitrary.

(2.) ACCORDING to the petitioner, his name had figured in the list of candidates who had been invited by the Jammu and Kashmir Services Selection Board for interview, but the Board had acted illegally in selecting respondent Nos. 7 to 18, ignoring his higher merit.

(3.) THE selection of Amarat Bushan, respondent No. 17, has been questioned on the ground that he did not belong to the Category of Partially Deaf candidates and was thus not entitled to be selected for the post of Junior Engineer (Electric) Grade -II.