KAMARUDDIN Vs. STATE AND ANR.

JUDGEMENT

(1.) COUNSEL inter -alia submits that process of selection was initiated pursuant to advertisement (No. 1/2008 -09) dt. 10/05/2008 for the post of Lecturer (School Education) and was based on interview alone but it appears that amendment made vide notification dt. 01/04/1998 which postulates that selection shall be made among candidates who obtained minimum qualifying marks in written examination followed by interview has not been taken note of while holding selection. In the instant case, written examination held by PSC is not a part of process of selection and was conducted only for shortlisting the candidates for being ultimately called for interview.

(2.) ISSUE notice of writ & stay petition alongwith a copy of this order to Respondents returnable within four weeks as to why the petition may not be finally disposed of at admission stage. Notices be given Dasti, if desired. PF & Notices be filed within 7 days, failing which stay order shall stand vacated without reference to this Court.

(3.) IN the meanwhile, Respondents are restrained from making appointment out of select list furnished by PSC pursuant to advertisement dt. 10/05/2008 for the posts of School Lecturer (Sanskrit) without seeking prior permission of this Court. Stay order will be effective only after service upon Respondents. List after service alongwith CWP - 9174/10.