YASMEEN HAKIM Vs. STATE

JUDGEMENT

(1.) 313 posts of teachers for District Baramulla falling within District cadre were notified by the State Service Selection Recruitment Board vide advertisement notice 1 of 1999 dated 9.3.2001. The qualification required for the post was 10+2 with 50% marks and above. The notification prescribed that 50% marks will, not apply to graduates and above and that experience was to be given preference. The notification further provided that the prescribed qualifications were minimum and mere possession of the same will not entitle a candidate to be called for interview and that in the event of the number of candidates for the post being large, the board shall restrict the number of candidates to be admitted in oral or written test in terms of sub -clause (ii) of rule 13 of SRO 194 of 1992. The advertisement notice also provided that qualifications required should be as on last date of receipt of application. Initially the last date for receipt of the applications was 31.3.1999 but subsequently it was extended upto 15.4.1999.

(2.) THE petitioners were graduates at the time of the said notification, accordingly applied for the posts. With the passage of time they acquired higher qualifications like Masters degree in Arts/Science, degree of Bachelor in Education. They have not been called for interview. They are aggrieved of the same and have through the medium of the present writ petition raised the following question for consideration which according to them is of general public importance.

(3.) THE petitioners have prayed for a writ of certiorari quashing decision of the Board contained in Interview Notification dated 13.6.2001, to the effect that the additional qualification certificates obtained by any candidate after advertisement notice will not be entertained.