(1.) 1. This Letters Patent Appeal arises out of the judgment dated 9 -4 -2008 passed in SWP No. 1783 of 2006 whereby the selection and appointment of the appellant as Lecturer in Business Administration made pursuant to selection process initiated by the Public Service Commission vide advertisement Notices No. 17 -PSC of 2003 dated 31 -12 -2003 and No. 03 -PSC of 2004 dated 17 -2 -2004, has been quashed by holding her ineligible for selection and appointment on account of her not possessing the qualification of National Eligibility Test (NET) or State Level Eligibility Test (SLET).
(2.) THE advertisement notice dated 17 -2 -2004 prescribed the following eligibility qualification for the post: -
(3.) IT is not in dispute that recruitment to the post of Lecturers is governed by the Jammu and Kashmir Education (Gazetted) College Service Recruitment Rules 2004 (hereinafter referred to as the recruitment Rules) which came to be framed by issuance of Higher Education Department Notification SRO 115 dated 16th April, 2004.