ISHRAT BASHIR Vs. STATE

JUDGEMENT

(1.) In the instant petition, petitioners have prayed for the following reliefs:-

(2.) That way back in the year 2004 vide advertisement notice No. 04/2004 dated 23.09.2004, applications were invited by the respondent No. 2 for filling up of inter alia, 170 posts of Jr. Engineers (Electric) Grade-II in the Open Merit Category of State Cadre in the Power Development Department. The advertisement provided possession of prescribed qualification for the said post of Jr. Engineer (Electric) Grade-II as "Degree in Electric/Electronic Engineering or three year Diploma in Electric/Electronic Engineering."

(3.) That both the petitioners herein well before the last cut-off date i.e., 23.10.2004 had acquired and passed both the qualifications of three years Diploma in Electronic and Communication Engineering as also Bachelor's Degree of Engineering. It is submitted that petitioners after having undergone three years Diploma above mentioned through J&K State Board of Technical Education had applied for undergone and passed Bachelor's Degree of Engineering in continuation and on the basis of the aforesaid Diploma Course. It is submitted that petitioner No. 1 successfully acquired three years Diploma Course in Electronics and Communication Engineering in Division 1st with honors, securing a percentage of 75.69 marks from the State Board of Technical Education during the session May-June 1996 which was followed by her undergoing fourth year Training Course of Bachelor of Engineering in Electronics through the University of Kashmir which was passed by her during the session 2001 under Roll No. 8317, securing an aggregate of 5777 marks out of 8000.