PUNEET SHARMA Vs. STATE

JUDGEMENT

(1.) Respondent-J&K Services Selection Board, vide advertisement notice nos. 03/2012, 04/2013 and 09/2013 had invited applications as against the State cadre posts of Draftsman. Vide advertisement notice no. 03/2012, nine(09) posts of Draftsman (Electric) and 11 posts of Draftsman (Mechanical) were advertised as were to be supplied to the Power Development Department and PWD respectively; vide advertisement notice no. 04/2013, 46 posts of Draftsman (Electric) were advertised as were to be supplied to the Power Development Department and vide advertisement notice no. 09/2013, 04 posts of Draftsman (Mechanical) were advertisement as were to be supplied to the PWD. The qualification prescribed for the post is:-

(2.) The candidates who had applied were informed to appear in the written test in the process the candidates who did not possess the requisite prescribed qualification also appeared in the written test. On conclusion of the written test while having recourse to Regulation 28 of the J&K Services Selection Board (Business and Procedure) Regulations 2013, the list of only those candidates for interview was prepared who had secured minimum 40% in case of Open Merit and 35% in case of Reserved category in the written test.

(3.) Instant petition has been filed challenging the methodology adopted by the respondent-Board in the process of selection.