MUSHTAQ AHMAD PATHAN Vs. STATE OF J&K

JUDGEMENT

(1.) Instant review petition has been filed by the review petitioners seeking review of order dtd. 10/5/2016 passed in writ petition bearing SWP No.415/2011 whereby writ petition of the review petitioners has been disposed of.

(2.) It appears from the record that review petitioners had filed a writ petition challenging the selection list issued pursuant to advertisement notice bearing No.PERS21/2010/14840-903 dtd. 7/4/2010 issued by official respondents, whereby 253 posts of Constables in District Budgam were advertised. It was contended by writ petitioners that the selection was made by the official respondents in derogation of the advertisement notice as well as reservation rules. It appears that on 10/5/2016, on the basis of the statement made by learned counsel for the petitioners, the petition came to be disposed of by the Writ Court with a direction to the official respondents to consider the petitioners for appointment on the posts of Constable in District Budgam in Schedule Tribe Category, if the posts have become available because of non-joining of candidates in the said category.

(3.) The review petitioners are aggrieved of the aforesaid order on the grounds that the Writ Court has not recorded any finding on the merits of the case; that the statement made by learned counsel for the petitioners at the time of disposal of the writ petition is self-destructive and that the writ petition raised important questions which had bearing upon vital rights of the petitioners.