S. GURMEET SINGH Vs. STATE

JUDGEMENT

(1.) THESE four writ petitions, raising common questions of law and facts, heard together on existing pleadings with the consent of learned Counsel for the parties, have been taken up for joint disposal. The facts have been taken from SWP No. 1184/2006.

(2.) FACTS : The Jammu and Kashmir Services Selection Board (hereafter 'The Board' for short), had invited applications for filling up twenty (20) posts of Motor Vehicle Inspectors vide its Advertisement Notice No. 10 of 2005 dated 29th of December, 2005. The minimum qualification prescribed for the posts is Diploma in Automobile Engineering/Mechanical Engineering having atleast five years experience in any recognized Institution or State Transport Undertaking. The Board had, however, later issued Corrigendum dated 21 -02 -2006 published on 22 -02 -2006, indicating modification in the qualifications required for the posts of Motor Vehicle Inspectors, in terms of the provisions of the Motor Vehicles Act, 1988. The modification so notified, reads thus:

(3.) AGGRIEVED by the action of the Board in holding them ineligible to compete for the posts of Motor Vehicle Inspectors, the petitioners have filed these writ petitions saying that they possess higher qualification of Bachelor of Engineering in Automobile Engineering/Mechanical Engineering and were thus eligible to compete for the posts of Motor Vehicle Inspectors.