ROUF AHMAD SOFI Vs. STATE

JUDGEMENT

(1.) On the grounds taken in the Civil Miscellaneous Petition seeking permission to amend the writ petition, it is allowed and amended writ petition is taken on board.

(2.) Issue notice to respondents. Notice waived by Mr. Hilal Akbar Lone, Dy. AG for respondent No. 1, by Mr. Azhar-ul-Amin, Advocate, on behalf of respondents 2 and 3 and by Mr. T.H. Khwaja on behalf of respondent No. 4. Notice to other respondents returnable within four weeks. Steps for service within one week.

(3.) In terms of order dated 13th of October, 2011, it was ordered that process of selection shall continue, but shall not be given effect until further orders, and in compliance whereof, respondents 2 and 3 have completed the selection process and issued the selection list.