TARIQ SALEEM KHAN Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) PETITIONER seeks to quash Order No. Estab/02/7692 dated 9.11.2002 and Order No. Estab/02/8322 dated 30.11.2002 whereby two representations of the petitioner have been rejected and also Advertisement Notice No. Adm., TW.2002/10461 -560 dated 1.6.2002 whereby the post of Assistant Registrar has been advertised by the respondent -University for selection of suitable candidates. The petitioner is working as Head Assistant in the University. He is P.hd. in Urdu. He has secured 55.25 marks in M.A Urdu. He applied to the University against Advertisement Notice seeking selection to the post of Assistant Registrar. The University -Respondent has rejected the application of the petitioner vide impugned order dated 1.6.2002 on the ground that the petitioner is not eligible to seek selection being bereft of the eligibility criteria.

(2.) THE petitioner has challenged the impugned order on the ground that the petitioner being in service candidate is eligible to the relaxation of qualifying marks to the extent of 5% as provided under the instructions issued by the University Grants Commission.

(3.) THE respondents in their reply have stated that the petitioner is not entitled to the said relaxation as it has been made applicable by the University only to the teaching staff.