SHAZIA MASOODI Vs. STATE OF J&K

JUDGEMENT

(1.) PURSUANT to notification no. 17 -PSC of 1997 dated 01.09.1997, respondent no. 1 invited applications for the post of Horticulture Development Officer. The qualification for eligibility was prescribed as B.Sc Agriculture with Horticulture as major subject of all subjects or B.Sc. Horticulture. The cut off date for, receipt of the applications was fixed as 16.10.1997. Petitioner has also applied but did not possess the requisite degree upto cut off date, she had taken her examination of B.Sc Agriculture in University of Dr. Yashwant Singh Parmar University of Horticulture and Forestry Solan of which result was declared on 28.12.1997.

(2.) THE admitted position is that the petitioner had passed and obtained the requisite degree on 28.12.1997 when the cut off date pursuant to advertisement notice for the aforesaid post was 16.10.1997, by no stretch of imagination petitioner was eligible to apply. How application has been entertained and then how roll number slip has been issued in her favour and how she has been permitted to take the examination is a million dollar question which has been attempted to be answered with utter prevarication.

(3.) IT is only at the final stage when the results were to be declared the eligibility of the petitioner has been questioned based on which her result has been withheld.