MUSHTAQ AHMAD BHAT Vs. PAWAN KUMAR ABROL

JUDGEMENT

(1.) The Government of Jammu and Kashmir, in the Home Department, accorded sanction to the placement of nine Scientific Assistants as Scientific Officers, in their own pay and grade, purely on a stop gap arrangement subject to confirmation by the DPC/PSC for a period of six months or till the posts were filled up under rules whichever happened earlier, vide Government Order No. 28 (P) Home of 2007 dated 24.01.2007.

(2.) The Appellants figured at Serial Nos. 6, 8 and 9 of the list of such Scientific Assistants, who were placed as Scientific Officers.

(3.) Pawan Kumar Abrol, Respondent No. 1, felt aggrieved by the Government Order and questioned it by his Writ Petition SWP No. 1974/2007 seeking its quashing besides a Command to the State-Respondents to finalize the Seniority List of Scientific Assistants (re-designated as Assistant Scientific Officers) of the Jammu and Kashmir Forensic Science Laboratory and fill up the posts of Scientific Officers on substantive basis allowing him consideration therefor.