SHABIR AHMAD MIR Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) This batch of writ petitions involves common question of law and facts, therefore, we propose to dispose of these writ petitions by a common order.

(2.) In these petitions, the petitioners have assailed the order(s) passed by the Central Administrative Tribunal, Jammu Bench (hereinafter referred to as CAT Bench), in terms whereof, the CAT Bench has declined the interim relief of staying the selection/appointment of the private respondents made as Fireman/Fireman Driver made by the official respondents.

(3.) Mr A.M. Dar, learned senior counsel representing the petitioners submits that the aforesaid selection of the private respondents, as was assailed before the CAT Bench, is an outcome of scandalizing the entire process on the ground the ineligible candidates have been made eligible and selected. In order to bring home this argument, learned senior counsel invited attention of the Court to the grounds of challenge urged by the petitioners in their petition, pointing out the details of the ineligible candidates who have been made eligible by the official respondents with their serial numbers in the selection list.