PRITHVI PAL SINGH Vs. J & K STATE SERVICES SELECTION BOARD, JAMMU

JUDGEMENT

(1.) Seventeen posts of Medical Assistants were advertised by the Jammu and Kashmir Services Selection Board, Jammu. The advertisement regarding this is said to have been published in Daily Execelsior. This is annexure 'E' with the writ petition. At Sl. No. 146, against Kathua district, the number of posts which are to be filled are shown as 17. The selection process was taken in hand. Petitioner remained unsuccessful. He challenged his non-selection. This is basically done on the ground that he had higher merit.

(2.) Respondents have filed objections.

(3.) The stand taken by them is that no doubt, 17 posts were advertised but only nine posts were meant for the general category, four were reserved for the category of Residents of Backward Area, two posts were reserved for Scheduled Caste and two for Scheduled Tribe categories. It is submitted that the last candidate who came in, in the open merit category obtained 57.60 points. The petitioner having got 57.32 points was not selected. It is precisely on this basis, the petitioner has not been able to make a grade.