TEHSEEN MASOOD Vs. STATE & ORS.

JUDGEMENT

(1.) The dispute in both the petitions relates to non-consideration of B.Ed qualification of the petitioner for her selection against the post of Teacher pursuant to Advertisement Notice No. 07 of 2010 dated 12.11.2010.

(2.) In terms of Advertisement Notice No. 07 of 2010 dated 12.11.2010, respon dent-Board advertised different posts including the posts of Teachers in the School Education Department for District Cadre Jammu. The last date for submission of the application form was 21.12.2010. The petitioner being eligible also applied for the said post. The breakup of the posts of Teachers in terms of the aforesaid Notification is as under:-

(3.) It is contended that respondents vide Notification No. SSB/Sel/Secy/1802-13 dated 24.03.2011 short-listed the candidates for the purpose of interview in which name of the petitioner did not figure. The last cut of points in the open merit category was 34.46 points, whereas the petitioner was entitled to 40.55 but despite that she was not shortlisted for the interview. On enquiring, she came to know that due to her sheer inadvertence, she could not add her B.Ed, qualification, in the application form, accordingly, approached the respondent-Board along with B.Ed, marks sheet dated 18.05.2010 and requested for giving due weightage to her B.Ed, qualification. The respondent-Board, however, did not entertain her B.Ed, qualifi cation, which constrained her to approach this Court by way of writ petition (SWF No. 681/2011). This Court vide order dated 05.04.2011, while issuing notice to the respondents, also directed them to conduct the interview of the petitioner for the post of Teacher in District Jammu. Accordingly, interview of the petitioner was conducted. Respondents thereafter issued provisional select list of Teachers of District Cadre, Jammu.