NISSAR AHMAD WANI Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner along with two other persons filed a writ petition being SWP No. 1407/2010 and sought following relief:-

(2.) The writ petition appears to have been disposed of by this court vide judgment dated 26th April, 2011 while holding that basic appointment of the petitioner is not in accordance with Rules and respondents were directed to initiate fresh selection process as per the law and the rules occupying the field and petitioner be also permitted to participate, if otherwise found eligible, and till selection process is complete and eligible and suitable candidates are selected for the post, respondents shall be at liberty to allow the petitioner to continue on the post.

(3.) It appears that in the said judgment name of only Nissar Ahmad is given in the title clause and reference is made to the petitioner and not other petitioners. It is apt to reproduce the entire judgment herein:-