HABIBULLAH MIR Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD learned counsel for the parties. As agreed to by the learned counsel for the parties, the matter is being disposed of at the very admission stage.

(2.) THE back -drop of the facts which have given rise to the present petition in brief are that pending selection by the Public Service Commission on the post of Lecturers in various disciplines having fallen vacant in the Higher Education Department, an advertisement notice was issued, inviting applications from the permanent residents of the Jammu and Kashmir State for making academic arrangements against short term vacancies of Lecturers in the State Academic Colleges of J&K State for academic session 1989 (Winter zone Colleges) and 1989 -90 for summer zone colleges in various subjects including Math, History, Political Science and Hindi.

(3.) THE advertisement notice further provided that the candidates intending to apply must be post graduate in the subject with a minimum 55% marks and should not be more than 35 years of age as on 1.1.1989. The applications alongwith attested copies of all testimonial were to be submitted latest by 3rd March 1989. The advertisement notice issued by the Information Department under No:INF/JKAD -4263 dated 16.2.1989 interalia stipulated that the candidates who had worked on adhoc basis as college Lecturers for two academic sessions should attach experience certificates from the respective colleges.