GH MOHD RESHI Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner, sight in number, are stated to have been candidates for the Combined Competitive Examinations for direct recruitment to various services in the State of Jammu & Kashmir, conducted by the Jammu & Kashmir Public Service Commission in pursuance of Notification No. PSC/Ex -95/59 dated 14.09.1995. They seem to have qualified the preliminary Examination, but have failed to make the grade in the written Examination part of the main examination, thus disentitling them to be called for the interview, the second part of the main examination, it is stated that the interviews are still going on. They have come to this court in a bid to obtain some order from the court, at the first stage, so as to be able to appear in the interviews. Notice of this petition was given to the respondents. They came to be represented by Mr. G. Ali, Government Advocate, who has filed objections: Meanwhile, petitioners moved an application seeking a direction . against the respondents to call them as well for the interviews, being conducted by the Public Service Commission.

(2.) I have heard learned counsel for the parties on the admission of this petition itself, because the decision on the admissibility of the writ petition would govern, to a large extent, the application for issuance of interim direction, as sought by the petitioners.

(3.) BEFORE adverting to the pertinent facts as unfold in the writ petition and the objections thereto, and the points raised during the course of arguments, I deem it appropriate to give a resume of the rules and procedures in vogue and governing the subject -matter.