LAWS(J&K)-2018-11-116

ESHAN PANDITA Vs. STATE OF J&K AND OTHERS

Decided On November 22, 2018
Eshan Pandita Appellant
V/S
State of JAndK and others Respondents

JUDGEMENT

(1.) It appears that the J&K Services Selection Board pursuant to advertisement notification No. 01 of 2012 dated 19.07.2012 conducted a selection process, inter alia, for the post of Junior Engineer (Mechanical) Grade II, Divisional Cadre, Kashmir. The qualification prescribed in the said notification for the post of Junior Engineer (Mechanical), Grade-II reads as under:-

(2.) The aforesaid prescribed qualification is in line with the qualification prescribed under the Jammu & Kashmir Engineering Subordinate Service Recruitment Rules, 1997.

(3.) The petitioner has to his credit a degree in Production Engineering. Having considering himself eligible, the petitioner applied for the said post and was called for written test as well as the interview and the name of the petitioner figured at Sr. No. 19 of the select list.