UNIVERSITY OF KASHMIR THROUGH REGISTRAR, ACADEMICS Vs. ASHFAQ HUSSAIN S/O BASHIR AHMAD R/O KHREW, PULWAMA

JUDGEMENT

(1.) These appeals are filed against a common order dated 03.01.2013 made in OWP Nos. 554/2012, 1374/2011 and 1397/2011.

(2.) The case of the respondents/writ petitioners before the learned Single Judge was that the Directorate Distance Education, University of Kashmir invited applications for admission to B.Ed/M.Ed course for Leh and Kargil for the Session 2011-2012, stating that the complete form along with necessary certificates, as reflected in the prospectus, may be submitted at respective study centers by hand or by post i.e. Leh and Kargil only and there was a note appended therewith stating that no application either by hand, post or courier shall be accepted after the last date and the Directorate is not responsible for the postal delay. The time was granted to submit the application forms up to 18.07.2011.

(3.) It is an admitted fact that based on the merit secured by them the names of the respondents/writ petitioners were included in the select list published on 24.09.2011, however, after issuing the select list a corrigendum was issued by the Director on 29.09.2011 stating that fresh select list will be published and the select list dated 24.09.2011 was kept in abeyance. The reasons stated by the appellants before the learned Single Judge was that while publishing the select list dated 24.09.2011, 1981 applications were not considered as the said application forms were received beyond the cut off date and those applications were also considered and a separate list was drawn and in the said select list the names of the respondents were not included.