STATE OF J&K Vs. MOHAMMAD MAQBOOL WANI

JUDGEMENT

(1.) These appeals are filed against the orders dated 06.12.2012, 27.12.2012, 20.12.2012, 27.12.2012 and 03.03.2014 made in SWP Nos. 1635/2010, 491/2011, 416/2011, 931/2011 and 630/2014 by the State as well as the Director General of Police and others, challenging the orders passed by the learned Single Judge allowing the writ petitions filed by the writ petitioners praying to quash the selection of selected candidates and for directing the appellants to select and issue appointment orders in favour of the writ petitioners, by taking into account their Diploma certificates.

(2.) The case of the writ petitioners before the learned Single Judge was that the petitioners after passing 10+2 also completed Diploma in System Management from Royal Polytechnic College at Gojgi Bagh, Srinagar, which is an institute recognized by the State of Jammu and Kashmir and they are possessing Diploma certificates and as per the notification issued and the norms fixed for selection, a person possessing degree/diploma of minimum one year duration from any University or College recognized by UGC/Government I,.T.I or Government Institution is entitled to get 2 marks in the selection and all the petitioners were not awarded 2 marks for their additional qualification by the Selection Committee on the ground that the said Royal Polytechnic College, Gogji Bagh, Srinagar is not recognized by the University Grants Commission or the Government of Jammu and Kashmir.

(3.) The learned Single Judge gave a finding that the Royal Polytechnic College is recognized by the Government of J&K, affiliated to the State Board of Technical Education and is approved by All India Council for Technical Education and the course being conducted for 400 hours imparting technical skill value added programme which is based on needs of local community, the writ petitioners are entitled to get 2 marks for possessing the said diploma certificate and consequently directed the appellants herein to consider the Diploma certificate of the writ petitioners as valid and award them 2 marks and thereafter to consider their cases for selection and appointment to the post of Constable within a period of six weeks if they are coming within the cut off marks for selection in their respective categories.