SHABANA KHAN Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) State Public Commission vide advertisement notice No. 42-PSC(DR-P) dated 29.06.2012 invited applications from eligible candidates, amongst others for the post of Lecturer Ophthalmology in Government Medical College Srinagar. The applications were to be submitted by 30.7.2012. On receipt of revised break up of the post available in Government Medical Colleges Jammu and Srinagar vide No. 46-PSC (DR-P) of 2012 dated 01.08.2012, the date of receipt of the applications was extended to 20.08.2012. Petitioner and Dr. Asif Amin Vakil - respondent No. 5 herein, applied for the advertised post. Both were found eligible and allowed to participate in selection process.

(2.) The Commission on conclusion of selection process notified select list vide notification No. 36-PSC (DR-S) of 2013 dated 10.9.2013. Petitioner did not find place in the select list. However, respondent No. 5 was included in the select list. Petitioner was shown to have secured 69 points as against 74.75 points secured by the respondent No. 5.

(3.) Aggrieved with her non selection, petitioner submitted a representation to respondent No. 1 requesting for review of selection of respondent No. 5 and for her selection against the advertised posts. It was urged that respondents 6 & 7 previously acted as teacher and guide to respondent No. 5 and therefore were favourably disposed towards him. Her representation did not find any response from the respondent No. 1, constraining her to file writ petition on hand.