HARPREET KOUR Vs. STATE

JUDGEMENT

(1.) THE Jammu and Kashmir Public Service Commission vide notification No. 8 -PSC of 2001 dt. 18th May. 2001 informed the public at large that the vacancies are available for the post of Lecturer in the discipline of Political Science. The date of eligibility was indicated therein. The candidates were supposed to possess the requisite basic qualification as on 2nd July, 2001. So far as the basic qualification is concerned, the petitioner does not possess the same and there is no dispute regarding this.

(2.) THE further fact which is required to be taken note of and on which the entire controversy hinges is that on 8th Nov. 2001, a short -listing criteria was indicated. It was qualification of M. Phil/Ph.D degree in the discipline would not be required to appear in the screening test and mere possession of this qualification would enable them to be called for interview.

(3.) THE learned counsel for the petitioner submits that the petitioner came to possess Ph.D degree on 17th Oct. 2001, i.e. before 8th Nov. 2001 i.e. the date on which short listing was done, and therefore, the petitioner should not be called upon to appear in the screening test. It is submitted that she should be interviewed without insisting on her to appear in the screening test.