DALIP KUMAR BONI Vs. STATE OF J&K

JUDGEMENT

(1.) THE only point urged and involved for our determination in this appeal under clause 12 of the Letters Patent is whether the interview (viva voce) as the only method of selection for appointment to the posts of Lecturers in Government Degree Colleges is valid or not.

(2.) SINCE no other point was urged before us during the course of the hearing of this appeal, we shall refrain from giving any finding on any other point.

(3.) THE facts leading to the filing of this appeal are that the Jammu and Kashmir Public Service Commission, Jammu, (Commission for short) vide Notification No. 10 of 1983 dated 5 -12 -1983 invited applications for appointment to the posts of Lecturers in Mathematics/Botany/Zology in the Colleges Department and the qualification prescribed was Masters Degree in the concerned subject. The appellant among other candidates fulfilled the eligibility criteria prescribed by the Commission and applied for appointment to the post of Lecturer in Mathematics. The appellant, apart from holding Masterâ„¢s Degree in Mathematics, was also possessed of the additional qualification of M Phil, in the same subject. The appellant, however, was not selected by the Commission, whereas respondents 3 to 8 were selected and appointed. The appellant accordingly challenged the appointment of respondents 3 to 8 and his non -selection by filing the writ petition No. 932/87 in this Court and vide the impugned judgment dated 13 -10 -1988 by a single Judge of this Court (R. P. Sethi J), the appellantâ„¢s writ petition was dismissed, it is against this judgment that the appellant has preferred this appeal before us.