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Judgment
D.S. Mahra, Member [J]
Learned counsel for the applicant submits that respondent No. 2 issued Advertisement Notification No. JKSSB-PLAN/16/2022-03 (E7047427) dated 24.04.2025 for filling up the post of Junior Engineer (Civil) in the Public Works (R&B) Department / Jal Shakti Department, Jammu and Kashmir. The applicant intended to apply under the Economically Weaker Section (EWS) category. He submits that although the applicant claims to belong to the EWS category, he was not in possession of the EWS certificate as on the last date for submission of the application form, i.e., 16.06.2025. He further submitted that the applicant had applied for issuance of the EWS certificate well in advance; however, his claim for issuance of such certificate was rejected by the Tehsildar, B.K. Pora on 26.05.2025.
Learned counsel for the applicant also submits that an appeal against the said rejection order was filed before the Deputy Commissioner, Budgam on 04.06.2025, which is stated to be still pending for consideration. The applicant thus prays for a direction to permit him to apply under the EWS category for the aforesaid post in anticipation of a favorable outcome in the pending appeal.
Mr. Rais Ud Din Ganaie, Deputy Advocate General, and Mr. Syed Musaib, DAG, appears for the respondents.
It is a matter of record that the last date for submission of application forms under the aforementioned advertisement is 16.06.2025. It is an admitted position that the applicant is not in possession of a valid EWS certificate as on the cut-off date, i.e., the last date of submission of the application. It is well settled that a candidate claiming benefit under a reserved category must be in possession of the requisite certificate on or before the cut-off date.
In view of the above, the applicant is not entitled to seek any relief under the EWS category. However, the applicant is at liberty to apply under any other category for which he is otherwise eligible in accordance with the applicable rules and norms.
Accordingly, the OA stands disposed of. No order as to costs.