GURVINDER KOUR Vs. STATE

JUDGEMENT

(1.) IN the instant batch of petitions the selection of private respondents as Teachers in the District cadres of Districts, Jammu, Rajouri, Kathua, Udhampur, Anantnag and Doda is being questioned, mainly on the following grounds: -

(2.) THE Jammu and Kashmir Services Selection Board by virtue of Advertisement Notice No. 1 of 1999 dated 9th March 1999 invited applications for the posts of teachers available in the district cadre of various districts of the State. The essential qualification for the said post was 10+2 with 50% marks and above. However bar of 50% marks was not applicable to Graduates and above. Experience was also to be given preference. Last date fixed for receipt of the applications was 31st March 1999, later extended to 15.4.1999.

(3.) THE writ petitioners with many other candidates offered their candidature for the said post. The Services Selection Board was to make short listing of candidates for interview, but before it could do so, a judgment of the Division Bench of this Court came to be rendered in case Balwinder Kour Vs. State of J&K and ors reported in 2000 KLJ 421. In that case appellant Balwinder Kour had remained unsuccessful in the selection process carried out for the posts of teachers, pursuant to the advertisement notice No. 3/1999 dated 24th December 1996 issued by Services Selection Board. Her case was that more weightage was given to the basic qualification prescribed i.e. 10+2 and the criteria of selection was as follows: -