SANJEEV KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) Common questions of fact and law are involved in all these petitions, therefore, same are being disposed of by the common order.

(2.) The Government Vide Order No.42-GAD of 2006 dated 09.01.2006, directed filling up of 50% Class IV posts available in the districts or the balance posts after accounting for the pending (militancy related) SRO 43 cases whichever is more, shall be filled through a duly constituted Committee headed by the concerned Deputy Commissioners. In pursuance to aforesaid Government Order, the process for making selection to Class IV posts was set in motion by the Committee duly constituted by the Government headed by the concerned Deputy Commissioners. Said committee was constituted vide Order No. 43-GAD of 2006 dated 09.01.2006 consisting of four members.

(3.) The petitioners being eligible had also applied for Class-IV posts in District Kathua. The process of selection initiated by the Committee is stated to have been concluded, as a result of which, it is contended by the petitioners that the select list was prepared in this behalf on 31.03.2007. The petitioners figured in the said select list. It is further contended that in pursuance to the publication of the general select list, select lists of different districts was also published on the same date. Order dated 31.03.2007 indicates that sanction was accorded for temporary appointment of the candidates in various departments for Class IV in pursuance to the select list. After publishing of the select list, appointments orders are stated to have been issued as contended by the petitioners. However, no steps were taken by the respondents to have the said orders issued to the selectees.