KAISAR AHMAD BEIG Vs. STATE OF J&K

JUDGEMENT

(1.) The present review petition has been Filed, seeking review of judgment and order dtd. 3/3/2017 passed in SWP No. 2768-S/2015 on the ground that a vital aspect of the matter in regard to proviso appended to Sub Rule-(c) of Rule 12-A of the Jammu and Kashmir Public Service Commission (Conduct of Examinations) Rules, 2005 (For short, J&K PSC Rules of 2005) had escaped notice of this court while rendering the judgment (Supra).

(2.) With a view to understand the controversy in its correct perspective it is, however, necessary to give a few material facts in brief:

(3.) The petitioners herein preferred a writ petition being SWP No. 2768-S of 2015, challenging the notification dtd. 15/12/2015 issued by the Public Service Commission (for short, PSC) whereby the result of the screening test conducted by the PSC for the Assistant Engineers (Civil) was questioned primarily on the ground that the same offended the mandate of the proviso appended to Sub Rule-(c) of Rule 12-A of the J&K PSC Rules of 2005.