GOWHAR HUSSAIN NAJAR Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner responded to Advertisement Notice No. 04/2013 dated 23rd Feb., 2013, issued by respondent - J &K Service Selection Board (SSB) and sought consideration for being selected/appointed on the post of Technician - III, District Cadre Srinagar, in Power Development Department (PDD), Srinagar.

(2.) On the basis of merit, the petitioner was shortlisted for being called for interview but because of non availability of the News Paper, in which the notice of date of interview was published, he could not appear before the Interview Committee on the scheduled date.

(3.) In essence, case of the petitioner is that he had no notice about the date of interview. After learning about conduct of interview, he approached the respondent-SSB and requested them to interview him also for adjudging his merit and suitability for being selected/appointed on the post of Technician - III in PDD, but his such request fell on deaf ears, constraining him to file this writ petition.