SUSHEEL VERMA Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners applied for the post of Botany in response to notification No. 29-PSC of 1997 dated 31.12.1997. Their Education qualification was M.Sc. at the time of filing of the writ petition and they were undergoing Ph.D. in the said subject. On their own showing as well as as per advertisement referred to by the petitioners, Public Service Commission had to itself reserved the right to hold screening test in the event of number of candidates being large to reasonable limit on the basis of percentage of marks. In addition to this, it was also a condition of the said advertisement that a candidate was to have Master Degree in the concerned subject with at least 50% marks or its equalivatent grade and good academic merit. Besides this, to become eligible for the post of Lecturer in the higher education department, a candidate was essentially required to possess NET/State Level Comprehensive Test. But in the same notification, it has been mentioned that Govt. vide letter No. Edu-Coll/PSC/95/Panel dated 17.7.1997 has given one time exemption of the possession of NET/State Level Comprehensive test to the candidates who were otherwise eligible for competing for selection of Lecturers in Degree Colleges in terms of SRO 77 dated 3.4.1995.

(2.) Further case of the petitioners is that they successfully faced their screening test and were thus called for interview but have not been selected. In this background they have challenged the selection of respondents 4 to 12.

(3.) Respondents were put to notice.