JASBIR KOUR Vs. STATE OF J AND K

JUDGEMENT

(1.) WE have heard Mr. H.A. Siddiqui, learned counsel appearing for appellants as well as M/S S. Hakim, Dy.AG, appearing for respondent No. 1, Vinod Bakshi, Dy.AG, appearing for respondent No. 2 and Mr. Sarfaraz Hamid Rather, learned counsel appearing for respondent No. 3 in extenso.

(2.) THIS appeal is directed against the judgment and order dated 17.10.03 propounded by the learned Single Judge in SWP No. 2844 of 2001, filed by the appellants herein (private respondents 3 to 7 before the Writ Court). By the aforementioned judgment and order, the learned Single Judge has allowed the writ petition and quashed the selection of private respondents with a direction to the Service Selection Board to make the selection afresh out of candidates who appeared in pursuance of Notification Nos. 01 of 2000 dated 21/09/2000 and 01 of 2001 dated 30/01/2001 after giving due weightage to matriculation and higher qualification equally alongwith technical qualification in accord with the eligibility criteria indicated in the advertisement notice and fixed by the Selection Committee.

(3.) THE plea taken by the Jammu and Kashmir Subordinate Service Recruitment Board (hereinafter for short referred to 'J&K; SSRB') before the Writ Court in their reply was that respondent No. 3/petitioner obtained 55.17 points whereas last candidate selected obtained 57.84 points, respondent No. 3/petitioner could not be selected being lower in merit.