ASSAD ULLAH KHAN Vs. STATE OF J AND K

JUDGEMENT

(1.) The State Public Service Commission having received a reference from the Government invited applications form eligible candidates for the post of Lectureres in Higher Education Department in the disciplineof Chemistry.

(2.) The petitioner submits that he submitted his application. This was accepted by the Commission. He was called upon to take part in the eligibility test which was to be held on 21-11-1999. The petitioner was allocated roll number also. This was 301. The petitioner was declared successful in the screening test. The Commission latter issued a notification on 18-08-2000. In this it is mentioned that the candidature of the petitioner bearing Roll No.301 is being cancelled as he submitted the category certificate after the cut of date. It is this decision of the State Public Service Commission which is subject matter of challenge in this petition.

(3.) The petitioner submits that when he sbmitted his application he duly indicated that he is the resident of Backward area and that requisite certificate would be furnished by him. This as per the petitioner he could furnish in terms of the notice issued by the Public Service Commission on 12-10-1999. Reliance is being placed on note 4. For facility of reference this is re-produced below :