SANGEETA SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) By way of the instant appeal the appellant has challenged the order dated 18th of May, 2018, dismissing the SWP No. 3285/2015 which had been filed by the appellant. In the writ petition, the appellant had challenged the appointment of private respondent No. 4 as Junior Lab. Technician, District Cadre, Jammu under the "Actual Line of Control" (ALC) category.

(2.) The appellant has submitted that applications to this post were invited by virtue of the Advertisement dated 10th of May, 2013, applications were invited and that condition No. 11 in the advertisement prescribed as follows:

(3.) It is the submission of Mr. Sethi that in view of the above stipulation, there was no discretion upon the Services Selection Board (hereinafter referred to as the "Board") not to grant weightage for a higher qualification. The only discretion which vested in the Board was with regard to the extent of the weightage.