GIRDHARI LAL RAINA Vs. STATE

JUDGEMENT

(1.) VIDE advertisement notice no. 4 of 1999 dated 27.12.1999 applications for various posts were invited on prescribed format, details of which are given in the said notice. In the said notification, 13 posts of Junior Stenographer in the General Administrative Department were put to advertisement, for which applications were invited from the eligible candidates. The eligibility criteria provided for the purpose of qualification was 10+2 with 65/35 words per minute speed in shorthand and typing respectively. Being eligible for the said post, the petitioner had also applied in pursuance to the aforementioned advertisement notice.

(2.) SHORTHAND and type test was conducted and the petitioner had qualified the same, as a result of which, he was called for interview. In pursuance of the select list prepared by the Jammu and Kashmir Service Selection Board, Jammu appointments were made to the exclusion of petitioner. Private respondent Nos. 4 to 11 were appointed as Junior Stenographers. It is this order of appointment, which is subject matter of challenge in this writ petition.

(3.) THE grievance of the petitioner is that he had qualified the written test with 65.6 words speed in shorthand and 60 words speed in type test per minute and the selected respondents, particularly respondents No. 7 & 9 did not obtain minimum speed in shorthand, which was 65 words per minute, but despite that they were appointed.