NIRVAIR SINGH AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Since common questions of facts and law are involved in all common judgment.

(2.) Through the medium of this petition, the petitioners are seeking quashing of Notice No.SSB/Set/Say/12/2337-43 dated 06.09.2012 issued by the Secretary, J&K Service Selection Board, revising the criteria for the post of Accounts Assistant. They are also seeking quashing of Corrigendum No.SSB/Sel/Seey/012/2576-80 dated 20.09.2012, whereby the respondent-Board has decided to conduct the written test for determining the merit of the candidates in place of academic merit. Consequently, the petitioners are seeking a direction to the respondents to appoint them against the post of Accounts Assistant on the basis of their merit obtained in the select list dated 26.09.2011 pertaining to District Cadre Jammu and select list dated 30.09.2011 pertaining to District Cadre Samba.

(3.) The case as projected by the petitioners in their writ petitions is that the Service Selection Board (for short, SSB) vide Advertisement Notice No.07 of 2010 dated 12.11.2010 invited applications for a total number of 5845 posts in various departments including 872 posts of Accounts Assistant, State/District Cadre.