ANSAR ULLAH MACHLOO Vs. STATE

JUDGEMENT

(1.) With the consent of learned counsel for the appearing parties, this petition is taken up for final disposal.

(2.) Posts of Accounts Assistants, in District Cadre, in Finance Department, were advertised vide notification No. 07 of 2010 dated 12-11-2010 wherein the qualifica tion prescribed was graduation from a recognized university. A note was also appended providing that the selected candidates will be appointed only as Appren tices on a monthly stipend of Rs. 3000/- and will have to undergo training in ACC at Accountancy Training Institute, Jammu/Srinagar for a period of one year (six months theoretical and six months practical) and will have to pass the prescribed ACC examination to be conducted by the J&K Public Service Commission (PSC), after completion of training. In the notification, the criterion was also published, which provided that graduation will have 70 points on pro rata basis, post gradu ation will have 10 points on pro rata basis and viva voce 20 points.

(3.) Petitioners and private respondents responded to the said advertisement notification seeking consideration for being selected and appointed as Appren tices/Accounts Assistants.