KOUSER MIR Vs. STATE

JUDGEMENT

(1.) By the medium of this petition, the petitioner is seeking a direction to the respondents in the nature of mandamus to conduct her interview for the posts of Speech Therapist and Audiometer Assistant on the grounds taken in the writ petition

(2.) The facts in brief are that in pursuance of Notification No.(01)SKIMS-MC of 2007 dated 31.05.2007 applications were invited from the eligible candidates in the prescribed format supported by testimonials of academic/professional/technical qualification for the posts of Speech Therapist and Audiometer Assistant. The petitioner along with other eligible candidates applied for both the posts. Since the petitioner was not invited for interview for the posts in question, she has filed the present writ petition seeking redressal of her grievances.

(3.) Official respondents have filed the reply contending therein that the petitioner was not interviewed because she had failed to enclose her certificates with the application forms in support of her professional qualification.