BAWINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal filed under Clause 12 of the Letters patent is directed against the judgment and order dated 30.09.1999 rendered by the learned Single Judge of this Court. The impugned judgment has noticed that no one had appeared for the petitioner because the counsel who was earlier representing the appellant-writ petitioner was not a practicing advocate.

(2.) THE appellant-writ petitioner had approached the Court with a prayer that he be considered for appointment to the post of Sub Inspector.

(3.) IT is well settled that once a person has participated in the selection process, then he loses the right to challenge selection process. A plea in the nature of estoppel would apply. For the aforesaid proposition, reliance may be placed on the case titled Madan Lal and others vs. State of J&K and ors, AIR 1995 SC 1088.