Archana Bakshi vs State Of J&K And Others
2023 Latest Caselaw 870 j&K

      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU

                                                 Reserved on : 28.03.2023
                                                 Pronounced on: 04.05.2023

                                                 RPLPA No.13/2016


Archana Bakshi
                                         .....Appellant(s)/Petitioner(s)

                             Through: Ms Arushi Shukla, Advocate
                versus

State of J&K and others                  .....Respondent(s)

Through: Mr. Raman Sharma, AAG Mr. Shamas-ud-Din Shaaz, Advocate

HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE Coram: HON'BLE MR JUSTICE RAJESH SEKHRI, JUDGE

Tashi Rabstan - Judge

1. Through the medium of this review petition the petitioner-appellant is

seeking review of judgment dated 24.08.2016 passed in LPASW No.127/2015,

whereby the order/judgment of Writ Court came to be upheld by the LPA

Bench.

2. We have gone through the review petition. In the review petition the

petitioner-appellant has herself admitted that one Ranjit Singh, who was in the

tentative select panel, had secured 59.9% marks in M.A. and 57.5% marks in

B.Ed. Therefore, even if petitioner-appellant had secured 53.70% marks in

M.A. and 50.70% marks in B.Ed., even then the petitioner-appellant would

have much less merit than that of said Ranjit Singh. Further, as reported by the

writ respondents, the tentative merit list has not been acted upon till date.

2 RPLPA 13/2016

3. Viewed thus, we do not find any ground to review the judgment-in-

question. The review petition is, accordingly, dismissed.

Jammu                                (Rajesh Sekhri)          (Tashi Rabstan)
04.05.2023                                   Judge                    Judge
(Anil Sanhotra)




                          Whether the order is reportable ?        Yes/No
                          Whether the order is speaking ?          Yes/No