LAWS(J&K)-2011-10-28

SUHAIL AHMAD BHAT Vs. STATE OF J&K

Decided On October 21, 2011
Suhail Ahmad Bhat Appellant
V/S
State of JAndK And Ors. Respondents

JUDGEMENT

(1.) The Information Department of the State Government referred three posts of Assistant Information Officer Grade-I and one post of Assistant Information Officer Grade-II to the Jammu and Kashmir Services Selection Board for selection of candidates thereto. Out of three posts of Assistant Information Officer Grade-I, one post was reserved for the candidates belonging to the reserved category of Residents of Backward Area.

(2.) Malik Zahra Khalid, one of the selected candidates, on being offered appointment, did not, however, join.

(3.) A learned Single Judge of this Court, dismissed the appellant's Writ Petition holding that the Board was not obliged to prepare Waiting List in terms of the Jammu & Kashmir Subordinate Services Recruitment Rules, 1992, which provided finalization of Waiting List of only 20% of the total number of selected candidates, which position would not arise in the present case as the total number of selected candidates being only two, there was no requirement of publishing the Waiting list.