KAMAL HUSSAIN Vs. CHAIRMAN PSC

JUDGEMENT

(1.) THE petitioner seeks to quash order No.PSC/Ex -2001/KCS (Judicial) 107 dated 21st May, 2002 whereby the candidature of the petitioner seeking consideration for selection to the post of Munsiff KCS (Judicial) has been rejected by the Public Service Commission, on the ground that the petitioner is not having three years actual practice at the Bar.

(2.) THE Public Service Commission issued notification vide advertisement Notice No. PSC/Ex -2001/64 dated 4 -12 -2001 for Fifty posts of Munsiff. Pursuant there to, the petitioner submitted his Application Form seeking such consideration. On scrutiny of the application form, the Public Service Commission rejected the same on the ground that the petitioner is not having experience of three years of actual practice at the Bar. The advertisement notice prescribes that a candidate desirous to apply for the post of Munsiff must possess a Bachelor Degree coupled with three years actual practice at the Bar as per the guidelines issued by the High Court, on the date on which he submits his application form as per guide -I lines issued by the High Court.

(3.) THIS Judgment also does not help the petitioner for the simple reason that the eligibility can or be ascertained by mathematical calculation. The petitioner applied for the post and the last date of receipt of application was 1st February 2002. Those candidates who wanted to submit their application Forms through registered post, the last date of receipt of application Form was 8 -2 -2002. Counting the actual practice at the Bar from 11 -2 -1999 till the last date of receipt of application form, the petitioner is not possessing the experience of three years as required and stipulated in the advertisement notice which is the requirement of eligibility for seeking consideration. The petitioner could not make out a case for admission of the petition, which fails and is dismissed. Petition dismissed.