SHASHI PRABHA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner has filed this Writ Petition questioning the Selection of respondent Nos. 8 to 43 and seeking selection and appointment as Physical Education Teacher District Cadre Rajouri against the vacancies notified for selection vide Notification Nos. 03 of 2006, 03 of 2007 and 06 of 2008.

(2.) The petitioners Claim to Selection is contested by the Board urging that she was ineligible for Selection against the posts notified vide Notification Nos. 3 of 2007 and 06 of 2008 having crossed the minimum age prescribed therefor and so far as her merit position in selection against the posts notified vide Notification No. 03 of 2006 was concerned, despite securing 19 out of 20 points in the interview, she was able to secure only 37.08 points whereas the last selected candidate had obtained 49.55 points. Dealing with her challenge to the selection of respondent No. 43, it is stated that although the respondents name had figured in the Provisional Select List but it was later deleted when he was found lower in merit.

(3.) The merit position as disclosed by the Board indicating the petitioner lower in merit to the last selected candidate against vacancies notified vide Advertisement Notice No. 03 of 2006, is not controverted by the petitioner.