NISHAN SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) In the year 2002 in pursuance of policy decision of the State Government to make on spot recruitment in the State Police Organisation on spot selection process was conducted by the respondents in which petitioner being one of the Candidate qualified physical test. Provisional selection list was notified in which petitioner figured at Serial No. 10. Petitioner was not ultimately appointed which constrained him to file SWP No. 127/2006, which was disposed of by the Court vide order dated 25.09, 2006.The operative part of the said order is reproduced as under: