AJAY KUMAR TANDIA Vs. STATE

JUDGEMENT

(1.) Petitioner by the medium of petition-in-hand seeks the following relief :-

(2.) The case of the petitioner in brief is that he in response to Advertisement Notification issued by respondent No.3 vide No. PSC/EXM-12/58 dated 09.04.2012 invited applications from eligible candidates for appearing in the J&K Combined Competitive (Preliminary) Examination 2012, submitted his application form well before the last date fixed for submission of application forms for such preliminary examination i.e. 15.05.2012. Among other conditions of eligibility prescribed in the aforesaid Advertisement Notification, the following condition, which is relevant for the controversy raised in this petition, was incorporated in clause-4(iii), which is reproduced hereunder:

(3.) It is contended that petitioner had appeared in the final examination of Bachelor of Dental Surgery (BDS) in October 2011 and also fulfilled other eligibility conditions prescribed in the aforesaid notification and he was, therefore, eligible in terms of Advertisement Notification and, as such, being fully eligible applied for appearing in the J&K Combined Competitive (Preliminary) Examination 2012, which was to be held on 5th August, 2012. It is further contended that petitioner appeared in the J&K Combined Competitive (Preliminary) Examination 2012 under Roll no. 1701795 and based upon his performance in the said examination was declared qualified for admission to the J&K Combined Competitive (Mains) Examination 2012 vide result Notification no.PSC-EX-12/116 dated 28th August, 2012. Petitioner has placed on record the result Notification dated 28th August, 2012 as Annexure-C to the writ petition.