JYOTSNA MENGI Vs. CHAIRMAN, PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THE J&K Public Service Commission invited applications for the Preliminary Examination of J&K Combined Services for direct recruitment to 124 posts in eight described services vide its Notification No.PSC/Exm -01/66 dated 28.12.2001. The advertisement notice also provided that one post each in J&K Social Welfare (Gazetted) Service and J&K Accounts (Gazetted) Service stands earmarked for selection of candidates from the category of Physically Handicapped/disabled persons in terms of Govt. Order No.62 -SW of 2001 dated 13.3.2001. The petitioner being eligible applied and competed in the Handicapped Category. On the basis of Preliminary Examination conducted by the Commission, she succeeded to find berth in the merit/selection list and was declared qualified in terms of Notification No.PSC/Exm -2002/65 dated 13.11.2002.

(2.) THE Commission vide its Notification No.PSC/Exm -02/69 dated 27.11.2002 invited applications from the candidates who had been declared to have qualified for the Mains Examination on the basis of result of Preliminary Examination, for the J&K Combined Services (Main) Examination, 2002. The number of vacancies to be filled up was notified as follows:

(3.) SERVICE and category -wise breakup of these vacancies is as under: -