AMJAD AHMAD WANI Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, filed under Article 226 of the Constitution of India, the petitioner has craved the indulgence of this Court in granting him the following relief(s):

(2.) The writ petition involves short controversy that has constrained the petitioner to seek indulgence of the Hon'ble Court as his right of selection and appointment to the post of Constable (SDRF Battalion) is being scuttled and denied unlawfully. In this behalf, it is submitted that the respondent department issued an advertisement notice vide endorsement No. Pers-A-Aux-Police-03- II/40355-474 dated 24.08.2012, whereunder applications as per prescribed format were invited from the permanent residents of J&K State (male candidates only) for recruitment of Constables in J&K SDRF Battalions in the pay scale of Rs. 5200- 20200- Grade pay plus allowances as sanctioned by the State Government from time to time. Education qualification was prescribed Matriculation and candidates had to be subjected to different tests 12 Marks (Maximum) were earmarked for education qualification, i.e., Matric= 10, 10+2=11 and Graduation= 12, 06 marks (maximum) were earmarked for additional qualification, which include 02 marks for Diploma.

(3.) The petitioner fulfilling eligibility criteria, viz matric with diploma in System Management secured from the Royal Polytechnic College, Kashmir, duly recognized by J&K Government and approved by All India Council for Technical Education, Ministry of Human Resources Development, Government of India (New Delhi) also applied for selection/appointment against one of the posts (Constable SDRF) District cadre, Anantnag as RBA candidate. It is stated that the petitioner having been found fulfilling the eligibility criteria was issued Admit Card for PET/PST.