VIKAS SHARMA Vs. UT OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Instant application seeking extension of time for annexing/depositing the requisite court fee etc. the writ petition, in view of the grounds urged therein, is allowed. The petitioners shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date Registry resumes normal functioning.

(2.) The short grievance projected by the petitioners in this petition is that the selection process for the post of Khilafwarzi Inspector initiated by the Jammu Development Authority in pursuance of advertisement notice dated 11.06.2013 has not been taken to its logical conclusion even after a lapse of more than eight years. The petitioners claim that they have submitted their application forms to participate in the selection process but the respondent JDA has not taken any steps to conduct the written examination or the interview.

(3.) Heard learned counsel for the petitioners and perused the record.