AIJAZ RASOOL WANI Vs. STATE OF J&K

JUDGEMENT

(1.) The dispute in the present petition relates to inter se seniority of the petitioners as also the private respondents who carne to be appointed as Inspectors in Forest Protection Force, in pursuance to a common selection process initiated in the year 1996-97.

(2.) The case set up by the petitioners is that after the selection process was concluded and the list of selected candidates was forwarded by the J & K Service Selection Recruitment Board to the Administrative department, a communication dated 7th of January 1998, was addressed to respondents 2 and 3 to issue formal appointment orders in favour of the selectees only after receipt of their verification report from the concerned police. On receipt of the said report, the letters of appointment came to be issued in favour of the petitioners as also the private respondents on different dates depending upon the receipt of the report from the police and CID department. Thereafter, a tentative seniority list of Inspectors of Forest Protection Force, of Divisional Cadre, Kashmir, came to be issued on 10th of February 2009, to which objections were called from the concerned within a period of 21 days from the date of issue of the said tentative seniority list.

(3.) It is contended by the petitioners that as they were placed a t the right position in the said tentative seniority list i.e. at S.Nos. 1, 4, 5, 6, 7, 9, 10, 11, 12, 16 and 24 and the private respondents at S.Nos. 8, 13, 14, 15, 17, 18 to 22 and 25 to 29, no objections were preferred by them against the said tentative seniority list.