Jammu & Kashmir High Court
Prabjot Singh & Ors. vs State And Others on 11 August, 2017
Author: B. S. Walia
Bench: B. S. Walia
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
SWP No.1910/2017 & MP No.01/2017
Date of order:11.08.2017
Prabjot Singh & ors. Vs. State & ors.
Coram:
Hon'ble Mr. Justice B. S. Walia, Judge
Appearing counsel:
For Petitioner (s) : Mr. K. D. S. Kotwal, Advocate.
For Respondent(s) : Mr. L. K. Moza, AAG.
Order:
Mr. Moza, learned AAG has placed on record an undated notification contending that the petitioners, who are holding M. Tech decree in Computer Applications could not be interviewed on account of there being no requisition by any College, therefore, in terms of undated notification, the petitioners were not considered. Relevant extract of the undated notification is reproduced hereunder:-
"The candidates who passes M.Sc. Degree in Electronics and Computer Applications shall be considered for engagement in the subject Electronics and Computer Applications whereas, those who possess M. Tech Degrees in Electronics as well as in Computer Applications shall be considered on when specifically required by any specific college."
Per contra, Mr. Kotwal, learned counsel for the petitioners, has referred to the notification downloaded by the petitioners earlier from the official website of the respondents wherein the clause has now been sought to be set up against the petitioners is not included in the said notification.
Mr. Moza, learned AAG to file an affidavit of respondent No.5 indicating the date on which the notification as is being relied upon by the respondents was uploaded on the website as also whether the notification produced by learned counsel for the petitioners was ever uploaded on the official website or not. Copy of the notification produced by learned counsel for the petitioners as well as copy of the notification produced by learned AAG is taken on record.
Learned AAG requests for one week's time to file objections. May do so with copy in advance to learned counsel for the petitioners.
List in the week commencing 21.08.2017. In the meantime, the petitioners would be allowed to participate in the counseling, which is scheduled for today and would be subjected to counseling. However, the result of the counseling shall not be declared till the next date before the Bench.
Copy of this order be supplied to learned counsel for the parties under the seal and signatures of the Reader of this Court in order to ensure compliance.
(B. S. Walia) Judge Jammu 11.08.2017 Ram Murti