UNIVERSITY OF JAMMU Vs. T S KHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment passed by a Division Bench of the Jammu & Kashmir High Court by which it has allowed the intra-court appeal filed by Respondent No. 1, set aside the judgment and order passed by a single Judge of the High Court dismissing his Writ Petition and directed the Appellant-University to give seniority to Respondent No. 1 on the post of Assistant Registrar and to pay him the salary for that post from the date Respondents 4 and 5 were appointed to the post of Assistant Registrar.

(3.) The recruitment to the post of Deputy Registrar is to be made in the ratio of 75% by direct recruitment and 25% by promotion and for the post of Assistant Registrar in the ratio of 50% by direct recruitment and 50% by promotion on the basis of merit-cum-seniority from amongst eligible Section Officers and P.A.1-cum-Stenographers in the ratio of 2:1 respectively. The Appellant-University on March 1, 1996 issued an advertisement for filling up the posts of Deputy Registrar and Assistant Registrar by direct recruitment. The minimum qualification prescribed for appointment as Assistant Registrar was as under: