SMILEY SHARMA Vs. J&K PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The grievance of petitioner is that while evaluating her merit for the post of Assistant Professor in the discipline of Environmental Sciences in the Higher Education Department, her two publications published by her in the national and international journals were not taken into consideration.

(2.) It is averred in the petition that in reply to an RTI application filed by the petitioner through her Advocate Mr. Ashwani Kumar Banotra, the PSC vide communication dated 12.03.2017 informed that the petitioner has not been awarded any marks for Special Attributes, i.e., marks for research publications.

(3.) In the objections filed by the J&K Public Service Commission, supported by the affidavit of one Raouf Ahmed Khan as Public Law Officer, the claim of petitioner has been refuted that no such publications were submitted for evaluation by the experts, relevant paragraph C(x) is reproduced hereunder: