JAVED AHMAD LANGOO Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER by means of this petition seeks direction to the respondent No. 2, Public Service Commission, to declare the petitioner eligible for conducting his interview having secured 1086 marks, above the cut off marks. He also seeks direction for revaluation of his General English paper.

(2.) RESPONDENT No. 2, Public Service Commission, issued Notification No. PSC/Examination -02/09 dated 20.02.2002 inviting applications from the permanent residents of Jammu & Kashmir desirous to compete for Jammu & Kashmir Civil Service Competitive Examination, for direct recruitment to the posts in the pay scale of 7500 -12000, in various services. Petitioner applied for seeking selection. He was assigned Roll No. 204224 by respondent No. 2. He appeared in Preliminary Examination and passed the same. He appeared in the main examination. The respondent No. 2 issued the select list and the name of the petitioner was not included therein. Another select list was issued, wherein also name of the petitioner was not included. Respondent No. 2 published the merit list of the candidates in daily Kashmir Images on 14.06.2004. The petitioner according to the merit list appeared at S.No. 64. The cut off point for inviting the candidates for interview fixed by the Public Service Commission was 988. The petitioner approached the Commission to know as to why he was not called for interview though he has secured 1086 marks. His request was not heeded to and considered. In such circumstances, this petition has been filed.

(3.) RESPONDENTS have filed the reply stating therein mainly that the Appendix IB attached to SRO 161 of 1995 envisages that a candidate has to qualify all the papers and if he fails in any of the papers which is required to be passed, the candidate is not eligible to be summoned for interview. It is also stated that the petitioner appeared in General English paper I but has not qualified it, therefore, he incurred disability for being called for the interview. He was required to pass this paper compulsorily.