SUDESH PANDITA Vs. STATE OF J&K

JUDGEMENT

(1.) THE circumstances under which this petition has come to be filed in this Court be notified as under:

(2.) POST of Medical Assistants were advertised. Advertisement Notice No. 5 of 1991 was issued. This is dated 8th July, 1991. Copy of this notice has been placed on the record as Annexure P2. Sixty five vacancies were notified. The petitioners also applied for the posts. They were not selected. They have accordingly come to this court. They submit that the method which was adopted by the respondents is totally arbitrary and against all cannons of service jurisprudence. They have challenged the method and manner in which interviews were held. What is pleaded by them is :

(3.) THAT the respondent Service Selection Board has filed objections. Some private respondents have also filed their objections. The stand taken by the respondent Service Selection Board is to the effect that uniform criteria was adopted. The criteria given is as under: