AFSHANA HASSAN Vs. UT OF J&K

JUDGEMENT

(1.) The appellant-Afshana Hassan, who was impleaded as respondent no.4 in writ petition SWP No.2556/2017 : Raof Ahmad and Ors. v. State of JK and others, has preferred this appeal under Clause 12 of the Letters Patent against the judgment and order 16/3/2021 disposing of the above writ petition with certain directions.

(2.) In disposing of the above writ petition, the learned Single Judge observed that the main controversy involved in the writ petition is regarding equivalence of M.Sc. Computer Sciences with M.Sc. Information Technology, therefore, it directed the respondent no.1 i.e., the Commissioner/Secretary, School Education Department, to take a decision regarding the above equivalence in view of the decision of the Equivalence Committee of Kashmir University, Jammu University and the Jamia Hamdard (Deemed University), having regard to the decision dtd. 23/11/2017 rendered in SWP No.1949/2011 : Kunzes Dolma v. JKPSC and another.

(3.) It may not be out of place to mention that the J&K Public Service Commission on 19/3/2016 issued an advertisement notice inviting applications for 13 posts of +2 Lecturer (Intermediate) for the Information Technology. The appellant being eligible also applied and there was no controversy regarding his qualification or equivalence inasmuch as the qualification prescribed for the post was Master's Degree in relevant subject and the petitioner was having M.Sc. Information Technology.