SHABIR NAZIR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Heard Mr. C.S. Azad, learned counsel appearing for the petitioners and Mr. D.C. Raina, learned senior counsel appearing for the Public Service Commission.

(2.) With the consent of both the learned counsel the writ petition is taken up for final hearing and disposal.

(3.) This writ petition is filed praying to quash notification dated 15.12.2015 along with notice dated 19.12.2015, notifying the schedule for interview to be held from 26.12.2015 to 01.01.2016 and direct the respondents to allow the petitioner to appear in the interview directly on the basis of their higher qualification i.e., M. Tech under and in terms of Rule 40(vi) of Public Service Commission (Conduct of Examination) Rules, 2005, whereby candidates having higher qualification have to be exempted to appear in the screening test and prohibiting the respondents from conducting interview on the basis of the declaration of the screening test result by notification dated 15.12.2015.