MEENAKSHI VIJAY Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) The respondent No. 2 issued an advertisement notice dated 01.02.2010, whereby three posts of Computer Operators were earmarked for appointment on contractual basis on consolidated pay for a period of one year or till the respective schemes/projects are completed whichever is earlier. It also provides that contractual appointment shall cease immediately on expiry of stipulated period and further extension shall be granted on the basis of requirement and satisfactory performance of the selected candidates.

(2.) The grievance of the petitioner is that despite having higher qualification, she has not been selected. This Court vide order dated 12.01.2011, has filed the following interim order:-

(3.) It is also on record that a legal notice has been issued on 05.01.2011 to the Director Technical Education, J&K Govt. Jammu indicating as to why the case of the petitioner was not considered. In the said notice request has been made to issue call letter for interview and consider her for the post of Computer Operator.