PANKAJ KHAJURIA Vs. STATE

JUDGEMENT

(1.) The short grievance projected by the petitioner in this petition is that the petitioner, being eligible for the post of Laboratory Assistant in District Kathua, applied for the same in response to the Advertisement Notice No. 06 of 2004 dated 29.09.2004 issued by the JKSSB (for short' the Board'). The Board, after conducting the selection process, issued the select list, in which, five candidates in the open merit were selected and the petitioner was placed at S.No.1 in the wait list. All the five candidates joined and, therefore, the select list got exhausted.

(2.) In such situation, there was no occasion to operate the wait list. Anyhow, the petitioner made a representation to the respondents for his appointment against the future available vacancy in the Department. The matter appears to have been processed at some level, but when the same was not acceded to, the petitioner filed the instant petition.

(3.) Having heard learned counsel for the petitioner and perused the record, I am of the view that the wait list becomes inoperative the moment the select list is exhausted.