Jammu & Kashmir High Court
Ranjana Rani vs Jkssb And Anr on 3 March, 2018
Author: Ramalingam Sudhakar
Bench: Ramalingam Sudhakar
S. No.23
Regular list
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
SWP No.2929/2017 & MP No.01/2017
Date of order:03.03.2018
Ranjana Rani Vs. JKSSB & anr.
Coram:
Hon'ble Mr. Justice Ramalingam Sudhakar, Judge
Appearing counsel:
For Petitioner (s) : Mr. Amit Sharma, Advocate.
For respondent (s) : Mr. Raman Sharma, Dy.A.G.
i) Whether to be reported in
Digest/Journal : Yes/No.
ii) Whether approved for reporting
in Press/Media : Yes/No.
ORAL:
1. Going by the nature of reliefs sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing and the same is taken up for final disposal.
2. Through the instant writ petition, the petitioner seeks the following reliefs in the nature of:-
(i) Mandamus directing the Respondent Board to complete the selection process for the said Post of Sr. Craft Instructor (Calico Printing) as circulated and published vide its Advertisement Notice No.03 of 2012 dated 28.12.2012, as its item No. 218;
(ii) To consider the candidature of the petitioner for being selected for the said post of Sr. Craft Instructor (Calico Printing) as circulated and published vide its Advertisement Notice No.03 of 2012 dated 28.12.2012, as its item No.218, on its merit after conducting her interview/Viva Voce.
3. Learned counsel for the petitioner states that the petitioner, who was holding the prescribed educational and necessary technical experience in the line (Calico Printing) besides possessing Training in the Trade, applied for the post of Senior SWP No.2929/2017 Page 1 of 2 S. No.23 Regular list Craft Instructor (Calico Printing), a divisional cadre post, in the Department of Industry and Commerce (Handicrafts), Govt. of J&K pursuant to Advertisement notice No.03 of 2012 dated 28.12.2012 as its item No.218. Learned counsel further states that the petitioner was found eligible and issued an Admit Card for appearing in the written test and on the basis of her performance in the written test, she was declared shortlisted for the interview/viva voce. Thereafter, the respondent-Board came out with another notice whereby the practical test for the said post was scheduled to be held on 27.06.2017. The petitioner appeared in the practical test but she has not been called for interview and the selection process has not been completed thereby forcing the petitioner to file the present writ petition.
4. No reply has been filed by the respondents till date. Mr. Raman Sharma, learned Dy.A.G. pleads that a decision will be taken if already not taken on this issue as may be directed by this Court.
5. In this view of the matter, the writ petition is disposed of directing respondent Nos.1 & 2 to consider and decide the issue, if not already decided, in accordance with the law applicable, preferably within a period of four to six weeks from the date of receipt of certified copy of this order.
6. The writ petition alongwith connected MP stands disposed of in the above terms.
(Ramalingam Sudhakar) Judge Jammu 03.03.2018 Ram Murti SWP No.2929/2017 Page 2 of 2