SURJEET PHOUNSA Vs. J&K SSB AND OTHERS

JUDGEMENT

(1.) In terms of Advertisement Notification no.10 of 2013 dated 10.10.2013, issued by respondent No.1, applications were invited from eligible candidates, inter alia, for making selection against Two Posts of Vocational Instructors (Motor Mechanic Trade) under Open Merit Category in Divisional Cadre Jammu. As per the Advertisement Notification, the minimum qualification for the post was indicated as under:

(2.) Petitioner, possessing qualification of Three Years' Diploma in Automobile Engineering, submitted his application form for aforesaid post. The application of petitioner was accepted and he was permitted to sit in the written test. He qualified written test and was shortlisted for viva-voce. No other candidate other than petitioner could qualify the written test and therefore, petitioner was the lone candidate shortlisted for viva-voce. He was summoned to appear for interview to be held in the office of Service Selection Board at Rail Head Complex on 23.04.2016. Petitioner, however, was found 'Not Eligible' by Interview Committee, as such, his candidature was rejected. Feeling aggrieved, petitioner is before this Court with his grievance as projected in this writ petition.

(3.) This Court vide Order dated 12.05.2016 permitted petitioner to sit in interview for the post in question, of course, on his own risk and responsibility. In compliance to direction passed by this Court on 12.05.2016, petitioner had been interviewed.