LAWS(J&K)-1998-2-31

AMRIT LAL Vs. PUBLIC SERVICE COMMISSION, J&K

Decided On February 27, 1998
AMRIT LAL Appellant
V/S
Public Service Commission, JAndK Respondents

JUDGEMENT

(1.) THE petitioner has filed the present petition against the selection made by J&K Public Service Commission for the post of Lecturer in History (10+2) under Socially & Educationally Backward Class Category.

(2.) THE petitioner claims selection to the post of Lecturer in History (10+2) in response to the notification issued by the Public Service Commission, under notification No. 45 -PSC of 1994 Dated 30th December, 1994. It is further averred that in the column of number of posts in the said advertisement, one post was shown to be reserved for Socially and Educationally Backward Class Category. The petitioner having craved consideration under the said category and his form for undergoing the process of interview/selection seems to have been provisionally accepted, as he was asked to support his contention by producing requisite certificate on the date of interview which was to be held on 13th October, 1997.

(3.) FROM the perusal of the file, it transpires that on the relevant date i.e. 13th October, 1997 the petitioner was not in possession of the relevant certificate i.e. Socially and Educationally Backward Category. He procured the certificate on 18th October, 1997 when he had made an application to the competent authority for issuance of such certificate under SR0126 dated 28th June, 1994 on 4th October, 1997.