DEV RAJ Vs. STATE

JUDGEMENT

(1.) As the issues involved in all these writ petitions are similar, therefore, the same shall stand disposed of by a common order.

(2.) The selection process for appointment to the post of Sub Inspectors in Jammu and Kashmir Police was initiated by the respondents vide Advertisement Notice dated 25.02.1999. As a consequence of the selection, select list of Sub Inspectors was issued and having failed to make the grade in the said selection process, unsuccessful candidates questioned the selection/ appointment in SWP No. 576/2000 on the ground that being State cadre posts, the selection was required to be made on State-wise basis while as the same was made on Province-wise basis.

(3.) Learned Single Judge disposed of the said petition by a common order against which Letters Patent Appeal came to be preferred by the State. Learned Division Bench of this Court while disposing of the Letters Patent Appeal quashed the select list vide order dated 19.08.2001 and issued directions to the State to re-draw the merit list on State-wise basis. Against the order of the learned Division Bench, SLP came to be preferred by the State, which too was dismissed by the apex court on 10.08.2004 and the judgment of the Division Bench was affirmed.