JAMMU AND KASHMIR SSRB Vs. NARINDER PAUL CHAUDHARY

JUDGEMENT

(1.) The Jammu and Kashmir Service Selection Board (for short SSB) issued advertisement notice No. 07 of 2005 dated 20-11-2005 wherein and whereunder, besides other posts, 71 posts of Draftsman (Civil) available in PWD Department, Divisional Cadre, Jammu were notified and applications were invited from eligible candidates to seek consideration for being selected on the said posts. Two posts in Reserved Category of ALC were also advertised. The last date/closing date for filing of application forms in terms of the said advertisement notification was notified as 24.12.2005. It was also provided that on 01.01.2005, the candidates should not be below the age of 18 years and different upper age limits were provided for general category candidates and reserved category candidates. It was also provided in the notification that the candidate should possess the academic / professional / technical qualifications prescribed for the posts and fulfill other conditions of eligibility prescribed for the post as detailed in Annexure II of the notification which qualification was to be possessed as on 24.12.2005 viz. last date for receipt of application. It was also provided in the said advertisement notice that the application form should be accompanied besides other certificates, by the certificate of belonging to reserved category. The academic/technical qualification as prescribed for the post of Draftsman (Civil) was two years Draftsman Training Course Certificate/Diploma from any Government recognized institute.

(2.) Respondent no. 1-writ petitioner, being eligible on the terms and conditions of the advertisement notice, filed application form for seeking consideration for being selected and appointed on the post of Draftsmen (Civil) in Divisional Cadre, Jammu. Petitioner sought such consideration as reserved category candidate being member of socially and educationally Backward Class resident of area adjoining to Line of Actual Control (for short ALC).

(3.) Respondent no. 1-writ petitioner though sought consideration as reserved category candidate claiming to be member of ALC category, did not however, submit the requisite certificate either along with application form or before the cut off/closing date viz. 24.12.2005.