VIPAN KUMAR Vs. STATE

JUDGEMENT

(1.) In terms of Advertisement Notice No.03 of 1996 dtd. 24/12/1996, petitioner had applied for the post of Teacher in the category of "Child of Defence personnel." Service Selection Board published the select list on 30/10/1998. Since the petitioner was not selected and his grievance was that those with lesser merit stood selected, he filed a writ petition seeking his selection to the post of Teacher in District Cadre Kathua.

(2.) This writ petition was dismissed vide order dtd. 1/2/2000, a Letters Patent Appeal was preferred against the order of dismissal. The Hon'ble Division Bench vide its judgment dtd. 23/5/2002 in LPASW No.134/2000 directed as under:-

(3.) Since the judgment in LPASW No.134/2000 was not complied, contempt petition No.09/2013 was filed by the petitioners and the Secretary, Jammu and Kashmir Service Selection Board vide his communication No.SSB/V-57/98/432-35/04 dtd. 26/2/2004 recommended for the post of Teacher District Kathua, but clarified that inadvertently the merit of the last selected candidate was reflected as 57 points but in terms of the revised criteria, actual merit secured by the last select candidate was 53.80 points. Petitioner admittedly was more meritorious have secured 57.56 points. Thus, vide order No.CEOK/WS/12542-46 dtd. 6/11/2004, the petitioner was appointed as Teacher.