SHEETAL Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Considering the nature of relief sought for, the instant writ petition is admitted to hearing and taken up for final disposal.

(2.) Through the instant writ petition, petitioner seeks the following relief:-

(3.) The 3rd respondent-Public Service Commission issued a Notification No. PSC/EXM/2013/47 dated 05.06.2013 inviting applications from the eligible candidates for J&K Combined Competitive (Preliminary) Examination, 2013 for 99 posts of different categories, in Kashmir Administrative Service out of which 08 posts were fixed under Schedule Caste category (Annexure-B).