SABBA MUSHTAQ Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Vide notification No. 12-PSC(DR-P) of 2014 dated 29.05.2014, applications, on prescribed form, were invited from the permanent residents of Jammu and Kashmir State for the posts of Assistant Professor in various disciplines in Government Degree Colleges of the State (category wise) which include six posts in the discipline of Functional English with the following break-up: <FRM>JUDGEMENT_47_LAWS(J&K)4_2017_1.html</FRM>

(2.) Amongst others, petitioner and respondent No. 3, admittedly, had competed under category 'OM'. The merit list was prepared wherein respondent No. 3, figuring at serial No. 3, is shown to have secured 62.29 marks whereas petitioner, figuring at serial No. 4, is shown to have secured 62.01 marks. The select list of three candidates in 'OM' category has been notified as under: <FRM>JUDGEMENT_47_LAWS(J&K)4_2017_2.html</FRM>

(3.) Case projected by the petitioner is that she has been awarded points for publications. She possess publication of book titled "A Sociolinguistic Study of Burushakshi Speakers of Kashmir Valley" therefore, under Rule 51 (f), she was entitled to one point for such publication and in case that one point is added to her total, she will rank superior to respondent No. 3.