PRABHA GUPTA Vs. STATE

JUDGEMENT

(1.) THE writ petitioners in this Batch of writ petitions seek to quash the selection of the private respondents made through the selection process initiated by the Jammu and Kashmir State Services Selection Board, Jammu vide its Advertisement Notice No. 06/2005 dated 21 -11 -2005 for the post of Junior Supervisor/Sub Auditor, on the ground of their ineligibility. The advertisement notice prescribed the following eligibility condition for the post: 10+2 or equivalent, Cooperative training is necessary for selected candidates

(2.) THE case of the petitioners is that since the private respondents did not possess the Cooperative Training upto the last date fixed for making applications, therefore, were in -eligible to compete, whereas the petitioners who were also the candidates in the said selection process possessed the requisite Cooperative Training and therefore, being eligible ought to have been selected in place of the private respondents.

(3.) THE stand of the respondents is that the Cooperative training was not a condition precedent for being eligible to apply, therefore, they were fully eligible. Mr. Shukla, learned Counsel for Selection Board and Mr. Lehar, learned Senior Counsel for some of the respondents supported by the counsel for other respondents submit that Cooperative training is to be undergone by them after the selection, therefore, the selection of the private respondents cannot be legally faulted with.