REGENT COMPUTRONICS PVT. LTD.

Fatima Rahim And Others Appellant

V/S

STATE OF JANDK Respondents

Referred Judgements :-

JAVID RASOOL BHAT VS. STATE OF JANDK [REFERRED TO]
CHANDRA SHASHI VS. ANIL KUMAR VERMA [REFERRED TO]
UNION OF INDIA AND OTHERS VS. C. GIRJA AND OTHERS [REFERRED TO]
TILOKCHAND AND MOTICHAND VS. H B MUNSHI [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
P S R SADHANANTHAM VS. ARUNACHALAM [REFERRED TO]
ASHOK KUMAR YADAV STATE OF HARYANA D R CHAUDHARY MEMBER VS. STATE OF HARYANA:SUBHASH CHANDER SHARMA:ASHOK KUMAR YADAV [REFERRED TO]
MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED TO]
BUDDHI KOTA SUBBARAO VS. K PARASARAN [REFERRED TO]
CHANDRA PRAKASH TIWARI VS. SHAKUNTALA SHUKLA [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
K D SHARMA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
STATE OF UTTARANCHAL VS. BALWANT SINGH CHAUFAL [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
KALYANESHWARI VS. UNION OF INDIA [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
ABHYUDYA SANSTHA VS. UNION OF INDIA [REFERRED TO]
A. SHANMUGAM VS. ARIYA KSHATRIYA RAJAKULA VAMSATHU MADALAYA NANDHAVANA PARIPALANAI SANGAM REPRESENTED BY ITS PRESIDENT ETC [REFERRED TO]
SATYENDRA SINGH VS. GULAB SINGH [REFERRED TO]
VIRENDRA KUMAR SHARMA VS. STATE OF U P [REFERRED TO]
KISHORE SAMRITE VS. STATE OF U.P [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JASMINE KAUR [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
D. SAROJAKUMARI VS. R. HELEN THILAKOM & ORS. [REFERRED TO]

JUDGEMENT

(1.) As the issues involved in all these petitions are almost common, all the writ petitions are being taken up together.

(2.) In writ petition No. SWP 381/2011, the petitioners have sought directions to the Jammu and Kashmir Public Service Commission, ( for short, the Commission' hereafter), to add up the reduced marks in the subject of Kashmiri Literature, by quashing the reduction made by the Commission and to determine the merit of the petitioners accordingly. A further prayer has been sought to direct the Commission to publish the subject wise marks awarded to each of the candidate as also the marks awarded in the interview so that transparency is maintained. Petitioners have also prayed that in the event it is found that petitioners have secured more marks as against the selected candidates, the Commission be directed to include the petitioners also in the select list and their names be recommended for appointment to the services for which they have opted, and to disclose the qualifying marks, if fixed, in the subjects offered by the candidates in the main examination.

(3.) In SWP No. 378/2011, however, the petitioners have challenged the selection inter alia on the ground that in the optional subject' Urdu Literature' their marks have been reduced arbitrarily and without any reason and, resultantly they have been ousted from the zone of selection. The petitioners have taken almost same grounds as are taken by the petitioners in SWP No. 381/2011.

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FATIMA RAHIM AND OTHERS Vs. STATE OF J&K

Referred Judgements :-

JUDGEMENT

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