MEENAKSHI PADHA Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against judgment and order dated 26.02.2012 rendered by the learned Single Judge of this Court, holding that once the appellant -petitioner was not short listed for inclusion in the list of candidate for interview for the post of Accounts Assistant, she could not have claimed that her case for appointment should have been considered merely because in the repealed selection process initiated earlier she was called for interview. It is appropriate to mention that the selection process for filling up the post of Accounts Assistant in J&K Khadi & Village Industries Board commenced with the Advertisement dated 04.06.2008. The appellant petitioner applied and was duly called for interview. She appeared before the interview Committee duly constituted by the Jammu and Kashmir Khadi & Village Industries Board, Jammu. However, on account of various complaints received that no criteria was disclosed in the advertisement notice, the respondent issued another Advertisement notice dated 17.11.2008 in supersession of the earlier notice. It was made clear that a candidate, who had applied earlier need not required to apply. Even a Corrigendum was necessitated which was issued on 26.12.2008. According to the Corrigendum, the criteria for the post of Accounts Assistant was laid. For a simple graduate 65 points were allocated. The Degree Holder/Diploma in Commerce/Commercial Accounting or Mathematics as one of the subjects in graduation was allocated 70 points. 5 additional points were allocated to those who had certificate in Computer Accounting (minimum 6 months course) from a recognized institution, 5 marks were also allocated to practical test Computer Accounting and 20 marks were kept for interview. The later advertisement clarified that those who had already applied were not required to apply once again.

(2.) IN the backdrop of the aforesaid facts and circumstances, we find that there is no merit in the appeal. The selection and appointment has been made in a just and fair manner. Accordingly, the appeal fails and the same is dismissed.