J&K SERVICE SELECTION BOARD Vs. ASHIQ HUSSAIN SHAH

JUDGEMENT

(1.) This intra Court Appeal, for short appeal, is directed against the judgment/ final order passed in writ petition, SWP no. 1997/2011, on 17.08.2019, for short impugned judgment, whereby the writ petition, filed by the respondents, has been allowed.

(2.) The brief resume of the events that led to the filing of this appeal are taken note of, in the first instance, thus:

(3.) The respondents are stated to have applied under a reserved category, (RBA), for the post of Draftsman Civil (Backlog), pursuant to an advertisement notice issued in this behalf by the appellants and were subsequently shortlisted also. Subsequent thereto, the respondents have been called for the interview and based on their performance in the interview they were expecting selection and appointment against the post in question. However, the provisional list issued by the respondents reflected the name of one candidate from Reasi of Jammu Province having been selected for the post of Draftsman Civil, Divisional Cadre, Kashmir, against the advertised 213 such posts.