ASHOK KUMAR BHAT Vs. STATE OF JANDK

JUDGEMENT

(1.) Union of India in consultation with the Government of Jammu and Kashmir has adopted a policy for providing employment package to the members of a community, who have migrated from Kashmir Valley after 1st November, 1989. In response to the said policy, the State Government issued SRO No. 412 dated 30.12.2009 called as Jammu and Kashmir Kashmiri Migrants (Special Drive) Recruitment Rules, 2009. The process for making selection was entrusted to the Jammu and Kashmir, Service Selection Recruitment Board, who vide its Advertisement Notice No. 01 of 2010 dated 2 12.01.2010 invited applications for various posts. The eligibility provided amongst other things is as under:

(2.) In pursuance to the said advertisement notice, petitioner has also applied for the post of Teacher.

(3.) The basic qualification prescribed for the said post in terms of the advertisement notice is 10+2, preference has been given to the candidates having higher qualification and those having passed M.Ed, B.Ed and diploma in ETT/ NTT. In this category, the upper age limit was 37 years. The application form of the petitioner was not entertained by the respondent-Service Selection Board on the ground that the date on which the advertisement notice was issued, the petitioner has crossed the upper age limit as provided under the statute.