VIKAS SAWHNEY Vs. STATE

JUDGEMENT

(1.) The Jammu and Kashmir Public Service Commission invited applications for various disciplines of Lectures (10+2) vide Notification No. 09-PSC (DR-P) of 2016 dtd. 19/3/2016. Petitioners considering themselves eligible for the post of 10+2 Computer Science and Information Technology applied for both the posts. It is the case of the petitioners that they had earlier also applied for the said post for which applications were invited by the Public Service Commission in March, 2009 but they were not selected and aggrieved of the appointment of the others they filed SWP No. 1521/2010, which is still pending disposal.

(2.) The fresh applications were invited pursuant to Notification dtd. 19/3/2016 and were entertained, but the petitioners were not called for interview apparently considering them not eligible. The case of the petitioners is that they are eligible for both the posts because they possessed qualification of MCA issued by the Post Graduate Department of Computer Science and Information Technology, University of Jammu. That during the pendency of their writ petition, the University invited applications for 22 posts of lecturers in the discipline of Information Technology and four posts of lecturers (10+2) in the discipline of Information Practice and 37 posts of lecturers (10+2) in Computer Science.

(3.) Grievance of the petitioners is that respondent-Public Service Commission has rightly prescribed qualification for the post of lecturer (10+2) in Computer Science as Post Graduate Degree but the discipline of information technology is the qualification prescribed in the Master Degree in the said subject.