SANJEEV SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner, who holds a B. Pharmacy Degree from Bangalore University, has applied for the post of Drug Inspector in pursuance of the Advertisement Notice No.3 dated 29.04.1997 issued by the 2nd respondent. He is aggrieved of the Notification, in terms of which respondent No.2 has short listed the candidates for interview which possessing sixty five percent and above marks in B.

(2.) THE case of the petitioner is that since no such criteria was notified in the Advertisement notice, the respondent No.2 could not have short -listed the candidates after inviting applications.

(3.) MR . M. Koul, .appearing for the respondents, argued that short -listing of candidates depends upon the number of vacancies for which recruitment is to be made and the total number of applications. Rule 13(ii) of the J&K Subordinate Services Recruitment Rules, 1992, according to him, enables the M. Board to shortlist the candidates. The Board has exercised the discretion under this rule and, therefore, the short listing is neither without jurisdiction nor arbitrary.