HUMAIRA YOUSUF SHAWL Vs. HILAL AHMAD BHAT

JUDGEMENT

(1.) These Appeals are directed against judgement dated 18 th December 2015, passed by the learned Writ Court in a writ petition, being SWP no.1846/2009 titled as Hilal Ahmad Bhat v. State of J&K and others, and for setting aside the same on the grounds made mention of therein.

(2.) We have heard learned counsel for parties and considered the matter. We have gone through the writ record as also impugned judgement.

(3.) As is discernible from perusal of the file, Advertisement Notice no.03 of 2008 dtd. 5/5/2008 was issued by J&K Services Selection Board, inviting applications, amongst others, for selection to the 72 posts of Drug Inspectors. In terms thereof cut-off date was 26/5/2008. Select List published on 8/9/2009, recommending 64 candidates for appointment as Drug Inspectors, came to be challenged in a number of writ petitions, diarized and registered as SWP nos.1356/2009, 1535/2009 and 1846/2009. The Learned Writ Court decided those writ petitions vide impugned judgement, with the following orders/directions: