NARINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THE J&K Service Selection Board vide its Advertisement Notice No.6 of 2005 dated 21.11.2005 invited the applications for the post of Lab Assistant available in Districts Kathua and Udhampur. The break -up of the vacancies as shown in the advertisement notice in regard to Districts Kathua and Udhampur was:

(2.) IN terms of Clause 4 of the Advertisement Notice, an eligible candidate could apply for more than one post by submitting the separate applications. The qualification prescribed for the post of Lab Assistant was "matric with Diploma in Lab. Assistant Training from SMF or any other recognized Institute." The petitioner has passed the Secondary School Examination and has also obtained diploma in MEP Lab Technology after undergoing the training at P. C. Memorial College, Hamirpur issued by the State Council for Vocational Training, Himachal Pradesh Sunder Nagar under the Directorate of Technical Education, Vocational & Industrial Training, Government of Himachal Pradesh. He submitted his application form under the ALC Category for the post of Lab Assistant pursuant to the above said advertisement for District Udhampur as well as for District Kathua. After obtaining the applications, the Service Selection Board short listed the candidates for interview on the basis of criteria formulated by it. The petitioners name did not figure within the list of short -listed candidates for District Kathua. However, his name figured in the list of short -listed candidates for District Udhampur. So far as District Kathua is concerned, under the ALC Category though two posts were available in that category, yet only one candidate namely Pawan Kumar, who is a private respondent in this writ petition, came to be short listed.

(3.) CONSEQUENT upon his short -listing for District Udhampur, an interview call was sent to him by the J&K Service Selection Board under No.SSB/Div/J/2006/160 -80 dated 20.2.2006, but before the petitioner could take the interview, the Service Selection Board under No.SSB/Div/J/2005/372 dated 27.3.2006 informed the petitioner as follows: