RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) PETITIONER had applied seeking consideration for selection against the post of Laboratory Assistant in District cadre Rajouri advertised vide Notification dated 16. 11. 1998. The selection process was, however, not initiated leading to the issuance of another Notification No. 01 of 2000 dated 21. 09. 2001. Petitioner applied again along with an application seeking relaxation of the Upper Age limit as he had by that time become over aged. This time too the selection process was not completed and yet another notification was issued by the Services Selection Board on 30th March, 2001.

(2.) AGGRIEVED by the action of the respondents in not considering the petitioner for the advertised posts, he had filed SWP No. 1098/2001 seeking direction against the respondents to consider relaxation of his age in terms of government Order No. 1500-GAD of 2000 dated 21. 12. 2000.

(3.) PURSUANT to the directions issued by this Court in petitioner's SWP no. 1098/2001, requiring the Board to consider petitioner's candidature in terms of Government order No. 1500-GAD of 2000 dated 21. 12. 2000, the jammu and Kashmir Services Selection Board, Srinagar, issued its Office Order No. 324-SSB of 2001 dated 22. 08. 2001 rejecting petitioner's plea for relaxation of age on the ground that he had not supplied any proof of possessing exceptional qualification warranting consideration for relaxation of age. Aggrieved by the Jammu and Kashmir Services selection Board, Srinagar's Officer Order, the petitioner has filed this writ petition, saying that the Board had erred in considering relaxation of petitioner's age in terms of government Order No. 1500-GAD of 2000 dated 21. 12. 2000, without having consultation with the State government.