NISAR AHMAD KHUROO Vs. STATE

JUDGEMENT

(1.) Advertisement Notification No. Estt/W-5/2001/9122-9220 dated 09-03-2007 was issued by the respondent No.2 ' Director General of Police, J&K State, PHQ Srinagar/Jammu, inviting applications from the eligible candidates for being selected/appointed for the posts of Constable (Operator) in the J&K Police Telecommunication Organization in the pay scale of Rs. 2750-4400. Besides other candidates, the petitioner and the private respondent responded to the said notification. Selection process culminated in issuance of selection list of 974 candidates and the said list was operated upon and the candidates figuring therein were offered appointment. However, 11 candidates did not join at all and some candidates, after joining, resigned. Since the posts had become available, the respondent No. 2, issued order bearing No. 824 of 2011 dated 10-03-2011, whereunder the private respondent was appointed on the posts of Constable (Operator) in the J&K Police, Telecommunication Organization.

(2.) Appointment of the private respondent, has been called in question on the principal ground that after selection process completed, the official respondents changed the rules of the game, in as much as, the candidates figuring in the waiting list were appointed on the basis of their age.

(3.) On notice issued, respondents have filed reply affidavit/objections.