JAVED IQBAL Vs. STATE

JUDGEMENT

(1.) Government of Jammu and Kashmir in the Home Department accorded sanction to the placement of Eleven Inspectors of General Executive Cadre as I/C Deputy Superintendent of Police, in their own pay and grade with Charge Allowance, as admissible under 2 rules, for a period of six months or till such time, the posts were filled up on regular basis on the recommendations of DPC/PSC whichever was earlier vide Government Order No. Home-123(P) of 2010 dated 04.02.2010.

(2.) Javed Iqbal Naaz, Inspector of Police, figured at Serial No. 11 of the List of the Officers placed as I/C Deputy Superintendent of Police indicating him to have been adjusted against the post reserved for persons belonging to the Reserved category of persons residing in the area adjoining Actual Line of Control, ALC , for short.

(3.) Aggrieved by the placement of Javed Iqbal as I/C Deputy Superintendent of Police, Manzoor Hussain and Ahjaz Ahmad, Inspectors of Police, approached this Court by their Writ Petitions SWP Nos. 206 and 203 of 2010 respectively seeking quashing of the Government Order, in so far as it adjusted Javed Iqbal against the post reserved for candidates belong to ALC category, besides a Command to the Respondents to promote them as I/C Deputy Superintendent of Police under ALC category. Vide Orders dated 10.02.2010 passed in their Writ Petitions, Government Order No. Home-123(P) of 2010 dated 04.02.2010 was kept in abeyance.