MAHARAJ KRISHAN BHATT Vs. STATE OF JANDK

JUDGEMENT

(1.) The present appeals are directed against the judgment and order passed by the Division Bench of the High Court of Jammu and Kashmir (Jammu Bench) on October 11, 2002 in LPA (SW) No. 466 of 2001 and also against an order dated February 2, 2003 rejecting Review (LPASW) No. 42 of 2002.

(2.) The facts of the case in short are that under the Jammu and Kashmir Police Manual, certain posts of Sub-Inspector of Police (PSI for short) were to be filled in. The appellants herein were Constables. They made a representation on January 8, 1987 along with Mohd. Abbas, Mohd. Amin and Hamidullah Dar. A similar rep resentation was also made on the same day by one Abdul Rashid Rather to Honble the Chief Minister of the State of Jammu and Kashmir. In both the representations, a request was made to consider the cases of the respective applicants for appointment to the post of PSI by granting necessary relaxation in Rules against 50% direct recruitment quota as envisaged by Regulation 174 of Chapter VII of Jammu and Kashmir Police Manual. The representations made by the petitioners and other persons were sent by the office of the Honble Chief Minister, Jammu and Kashmir for comments to the Director General of Police, Jammu and Kashmir by a forward ing letter dated January 14, 1987. The then Director General of Police, Jammu and Kashmir, vide his letter dated January 23, 1987 recommended the name of Hamidullah Dar only for his appointment to the post of PSI under 50% direct re cruitment quota. Accordingly, Hamidullah Dar, Constable was appointed as PSI vide order dated April 1, 1987. Remaining five persons including the appellants herein as also Abdul Rashid Rather were neither recommended for such appoint ment, nor appointed to the post of PSI. The appellants along with Mohd. Abbas and Mohd. Amin, filed SWP No. 351 of 1987 in the High Court of Jammu and Kash mir. The writ petition was disposed of on September 13, 1991 and a direction was issued to the Director General of Police, Jammu and Kashmir to consider the cases of the petitioners for appointment to the post of PSI by relaxation of Rules. Abdul Rashid Rather also filed a similar petition which was registered as SWP No. 519 of 1987 in the High Court of Jammu and Kashmir at Srinagar. The said petition was also admitted and rule nisi was issued.

(3.) Pursuant to the direction given by the High Court of Jammu and Kashmir (Jammu Bench) in SWP No. 351 of 1987, the Director General of Police considered the cases of the appellants, of Mohd. Abbas and of Mohd. Amin, but the prayer was rejected vide order dated December 13, 1991 without any reason. They, therefore, filed Contempt Petition No. 24 of 1992 before the High Court and once again, the High Court vide order dated September 16, 1992, issued direction to consider the cases of the applicants afresh. However, again the applicants were not granted benefit. Another Contempt Petition No. 162 of 1992 was filed in December, 1992 which was also disposed of on May 9, 1994. The appellants, in the circumstances, filed Letters Patent Appeal No. 45 of 1994 against the order dated May 9, 1994. The said appeal was disposed of on July 11, 1997. Pursuant to the observations made by the Division Bench, the appellants filed fresh SWP No. 3735 of 1997 before the High Court of Jammu and Kashmir at Srinagar which was subsequently transferred to Jammu Bench.