REGENT COMPUTRONICS PVT. LTD.

Farah Yousuf Appellant

V/S

STATE OF JAMMU AND KASHMIR Respondents

Referred Judgements :-

N T DEVIN KATTI VS. KARNATAKA PUBLIC SERVICE COMMISSION [REFERRED TO]
GOVIND PRASAD VS. R G PARSAD [REFERRED TO]
FOOD CORPORATION OF INDIA VS. BHANU LODH [REFERRED TO]
P MOHANAN PILLAI VS. STATE OF KERALA [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
UNIVERSITY GRANTS COMMISSION VS. NEHA ANIL BOBDE [REFERRED TO]
V. LAVANYA & ORS. VS. STATE OF TAMIL NADU REPRESENTED BY ITS PRINCIPAL SECRETARY & ORS. [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. ESSAR TELEHOLDING LTD.MANAGER [REFERRED TO]

JUDGEMENT

(1.) J&K Public Service Commission - respondent no.2 herein, vide its Notification no.04-PSC (DR-P) of 2018 dated 13th March 2018, invited application for the posts of Medical Officer (Unani) of Indian System of Medicines in Health and medical Education Department as per the category- wise breakup as under:

(2.) Para 03 of the Notification lays down the scheme of selection in the following manner:

(3.) Rule 51 of J&K Public Service Commissioner (Business and Procedure) Rules, 1980, as it stood at the time of issuance of Notification, inter alia, in clause (vi) thereof provided as under:

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FARAH YOUSUF Vs. STATE OF JAMMU AND KASHMIR

Referred Judgements :-

JUDGEMENT

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