NARANJAN SINGH Vs. STATE & ORS.

JUDGEMENT

(1.) I have heard learned counsel for the parties and considered the matter.

(2.) I have already dealt with a similar controversy at Srinagar in a writ petition titled Jahangir Ahmad Khanday v. State of J&K and others, 2012 4 JKJ 596 being writ petition SWP No. 1811/2011, by a reasoned judgment dated 31.08.2012, followed by another judgement at Jammu in case titled Zulfakar Ahmad v. State and others (SWP No. 232/2010), Decided on 04.10.2012, holding that the writ petitions merit acceptance.

(3.) The brief facts of the case at hand are that advertisement notice was issued by the respondents inviting applications for selection/appointment against the post of Constables in the Jammu & Kashmir Executive Police in the Districts of Udhampur and Reasi. The petitioner, being eligible, applied along with all other candidates and on completion of the selection process, he came to be selected figuring at S. No. 49 in the select list.