SUBASH CHANDER Vs. STATE

JUDGEMENT

(1.) The cancellation of selection of the petitioner as General Line Teacher, District Cadre, Jammu under RBA Category in terms of Order No. 1364- SSB-2016 dated 16.11.2016 issued by respondent No. 4 is subject matter of challenge in this petition.

(2.) Before proceeding to deal with the grounds of challenge to the impugned order urged in this petition, it would be necessary to briefly notice some relevant facts.

(3.) Respondent No. 4 vide its advertisement notification No. 06/2013 dated 10.05.2013, invited applications from the eligible candidates, inter-alia, for the post of Teacher, District Cadre, Jammu. The petitioner, who claims to be a Graduate having done his B.A from Vinayaka Mission University through distance mode in the year, 2011-12, applied for the post aforesaid. The petitioner had also sought consideration under the reserved category of RBA. The petitioner participated in the selection process, which included viva-voce test also. The select list was issued by respondent No. 4 and the same came to be published in the newspaper "Daily Excelsior" in its edition dated 02.10.2015. The select list, however, indicated that the recommendation of a candidate, who as per his merit in the RBA category is placed at serial No. 92, was kept withheld for want of bonafide certificate of Graduation. The petitioner's claim, which is also admitted by the respondents, is that it was the petitioner, who by virtue of his merit was placed at serial No. 92 of the RBA list but his recommendation was withheld for want of bonafide certificate of Graduation.