MANJIT SINGH Vs. STATE

JUDGEMENT

(1.) PETITIONER , by means of this writ petition, seeks issuance of writ of Mandamus directing the respondents to appoint the petitioner as Lecturer in Punjabi pursuant to his selection by the Public Service Commission.

(2.) PETITIONER , pursuant to the recommendation of the Public Service Commission contained in letter No. PSC/GR -Edu -243/85 dated: 07 -08 -1985 was appointed as Lecturer (Punjabi) by the respondent No. 2 vide his order No. 151 GR of 1986 dated: 16 -06 -1986, and posted in Government Women College, Baramulla. The appointment order contained a stipulation that the appointee has to join against the post within a period of seven days. The petitioner was taken into preventive detention by the respondents in execution of the detention Order dated: 06 -05 -1986 passed by the Competent Authority in exercise of the provisions of the Jammu & Kashmir Public Safety Act, 1979. The petitioner being in preventive custody of the respondents could not join against the post.

(3.) HE challenged the detention order by means of Habeas Corpus petition No. 175/1987 which came to be allowed vide order dated: