MOHD. TARIQ RAYAZ Vs. CHAIRMAN, SSB

JUDGEMENT

(1.) Advertisement notification No. 06 of 2005 dated 21st November, 2005 was issued by Subordinate Service Recruitment Board (for short SSB). Besides others, posts of Assistant Tourism Officer in the Tourism Department, were also notified. The eligibility criteria was fixed as Graduate from recognized University having adequate knowledge of History, Geography of State with knowledge of one foreign language or have undergone training in any line of tourism/travel from a recognized institute. The petitioner, as also the private respondent being eligible, sought consideration for being selected and appointed on the post of Assistant Tourism Officer under RBA category. Before conducting of the written test the following criteria was notified by the SSB: Graduation/BTS 30 points ii) Post-Graduation (Tourism) 20 points iii) Certificate Course 04 points iv) Diploma in Tourism/Hotel Mgt 06 points v) Written Test a) History 10 points b) Geography 10 points vi) Viva-Voce 20 Total 100 points"

(2.) The petitioner being aggrieved of selection of the private respondent has challenged the same in this writ petition on the ground that the petitioner who was tentatively selected was illegally, arbitrarily shown to be not selected in the final selection list as additional 6 points were given to the private respondent on the ground that he, in addition, possessed diploma in Tourism.

(3.) The Court on 7th October, 2010, directed that till further orders, appointment, if any, made in pursuance to the select list dated 6th of September, 2010 against the post of Assistant Tourism Officer, so far as it relates to the private respondent shall remain stayed.