FAROOQ AHMED Vs. STATE

JUDGEMENT

(1.) Petitioner applied for the post of Junior Supervisor/Sub-Auditor, in Cooperative Department, District Cadre Doda, pursuant to Advertisement Notice No.06 of 2005 dtd. 21/11/2005. Since admittedly the petitioner was over upper age limit for applying to the said post, therefore, with his application form, he annexed a Government Order No.1500-GAD of 2000 dtd. 21/12/2000 which is a standing order for relaxation of upper age limit in respect of over-aged candidates and sought relaxation of upper age limit to enable his consideration for the said post.

(2.) He seeks a direction to the respondents to accept and entertain his application form for the post of Junior Supervisor/Sub-Auditor, in Cooperative Department, District Cadre Doda advertised vide Advertisement Notice No.06 of 2005 dtd. 21/11/2005 and also to conduct his interview along with other eligible candidates for the said post by considering him as in-service candidate. Prayer is also made to quash Notification No.SSB/Div/J/2007/22750-60 dtd. 8/3/2007 by which the petitioner has not been called for interview for the said post and also for restraining the respondents to conduct the interview.

(3.) This petition was taken up for consideration and vide order dtd. 24/3/2007, it was directed as under:-