SUMEER KHAJURIA Vs. STATE

JUDGEMENT

(1.) Three posts of Lecturer in Electronics and Communication in Government College of Engineering and Technology were referred by the State Government in the Higher Education Department to the Jammu and Kashmir Public Service Commission for selection of eligible candidates. Three candidates figured in the Select List prepared by the Commission. The petitioner's name, however, figured fourth in the Waiting List prepared by the Commission along with the Select List. Apprehending that the State Government may allow the Waiting List Panel to expire without considering his claim to regularization in service, the petitioner approached this Court claiming inter alia confirmation/permanent adjustment/regularization against the post of Lecturer in Government College of Engineering and Technology, besides seeking extension of the validity period of Waiting List.

(2.) The respondents contest the petitioner's claim saying that Stop-gap arrangement of petitioner's continuance with the respondents does not entitle him to seek regularization in service and that the Waiting List Panel was not required to be operated for non-availability of any post.

(3.) Petitioner's CMP No. 904/02 was allowed by the Court at the Motion hearing stage, providing that expiration of the Panel during the pendency of the Petition would not affect the petitioner's right.