RAVINDER KOUR AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) RESPONDENT -Services Selection Board (SSB) initiated selection process for recruitment of meritorious eligible candidates for being selected and appointed on the posts of teachers in various districts of Jammu Division including Jammu, Samba, Udhampur, Rajouri and Kathua.

(2.) ADVERTISEMENT Notice No. 03 of 2012 dated 28.12.2012 was issued which was followed by Notification No. 05 of 2013 dated 02.03.2013 and Notification No. 06 of 2013 dated 10.05.2013. Besides others, appellants/writ petitioners and applicants seeking impleadment responded to the aforesaid Notifications and sought consideration for being selected and appointed on the post teachers in the aforesaid districts of Jammu Division.

(3.) RESPONDENT -SSB thereafter issued revised shortlist notification on 11.03.2014 in which the appellants/writ petitioners did not figure which prompted them to file the writ petition challenging the revised shortlist notification as also the consequential interview notifications.