STATE OF J&K Vs. RAJESH KHAJURIA

JUDGEMENT

(1.) Writ petitions were disposed of by common judgment by the learned Single Judge. As the issues involved in these LPAs are identical, same are being disposed of by this common judgment.

(2.) In order to appreciate the controversy raised, facts as are given in the LPAs are briefly summarized as under:

(3.) J&K Public Service Commission (PSC) issued notification No. 14-PSC of 1997 dated 01st August'1997 and notification No. 29 PSC of 1997 dated 31st December'1997 wherein and whereunder applications were invited from the eligible candidates seeking consideration for being selected and appointed on the post of Lecturer in the Higher Education Department in different disciplines including that of Mathematics. Selection process culminated in making recommendations in favour of the selected candidates for being appointed on the post of Lecturer in the discipline of Mathematics in Higher Education Department on 18th of September'2000. Nine candidates were selected in Open Merit Category, two in RBA category, one in Scheduled Tribe Category and one in ALC category. Nineteen persons were placed in waiting list in Open Merit category, four in RBA category, two in Scheduled Tribe category and two in ALC category. Respondents- writ petitioners figured in waiting list. Writ petitions were filed by the writ petitioners-respondents. The first writ petition SWP No. 3028/2001 was filed on 12/12/2001 and other writ petitions were filed after that date.