LAWS(J&K)-1998-8-15

ADARSH KOUR Vs. STATE OF J&K

Decided On August 04, 1998
Adarsh Kour Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) THE petitioner is seeking appointment to the post of Master. She applied for the post in pursuance of an advertisement issued by the respondent/authorities on 14 -08 -1991. The cadre of Masters is a Divisional Cadre. The qualifications academic and technical -were indicated as B.A./B.Sc./ B. Com with B. Ed.

(2.) THE petitioner took part in the selection process, she did not come high in the merit. She was not selected she is challenging her non -selection.

(3.) THE petitioner submits that she obtained 74% marks in B.Ed, Examination and stood second in the whole of Jammu province. She further submits that applying wrong parameters, she was given only three marks in the interview. In this manner, the allocation of 20 marks for the viva voce is being challenged.