VIJAY SINGH Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) Petitioner appears to have applied for the post of Constable in the Jammu and Kashmir Auxiliary Police, pursuant to an advertisement notification dated 3.2.2009, issued by the Director General of Police, J and K. The educational qualification, age and physical standard was prescribed as under: <FRM>JUDGEMENT_60_LAWS(J&K)3_2017_1.html</FRM>

(2.) Since the additional qualification did form the part of the notification in question, the Director General of Police, J and K, Jammu, issued an addendum to the advertisement notification dated 23.3.2009, prescribing the additional qualification as under:-

(3.) The petitioner participated in the selection process and submitted a Computer Diploma claiming to have been issued by a recognized Institute for which he was awarded two additional marks in accordance with the selection criteria fixed. Subsequently, however, the official respondents found that two marks ought to have been granted to the petitioner as the Diploma submitted by him appeared to have been issued by a recognized Institute as was intimated to the said respondents by the Secretary, State Board of Technical Education, Jammu, that the Dynamic Institute of Information and Technology (DIIT), 146, Jammu Partapgarh, Jammu, is neither registered nor affiliated with the J and K State Board of Technical Education.