SHER SINGH Vs. STATE

JUDGEMENT

(1.) PETITIONER Sher Singh applied to Service Selection recruitment Board ( for short the SSRB) for the post of Patwari in the year 1995 in pursuance to its advertisement notice dated 2. 3. 1995. He participated in the selection process but he has not been selected by the SSRB owing to his low merit. He filed a petition SWP No. 1186 of 1998 challenging the decision of the ssrb. During the pendency of the petition the Court by way of interim direction permitted the petitioner to undergo patwari training. The petitioner, thereafter, claimed that since he has completed the training he be selected for the post. The petition was disposed of by the Court on 29. 6. 2001 directing the respondents to consider the claim of the petitioner for appointment. Under the directions of the Court the respondents have examined the matter and have rejected the claim of the petitioner vide order No. 129 (NG)/rev of 2006 dated 3. 8. 2006.

(2.) THE petitioner is aggrieved of the same and has challenged it through this petition. Respondents have filed their reply. Heard.

(3.) ON consideration of the matter I could not find any merit in the petition. The order impugned gives the relevant facts of the case and the reasons for not appointing the petitioner. It reads as under:-