ABDUL RASHID MALIK Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. M. Y. Bhat, learned senior counsel assisted by Mr. Furqan Yaqub, Advocate, for the petitioner, Mr. Feroz Ahmad Sheikh, learned Dy.AG, for the respondents and Mr. Salih Pirzada, learned counsel for the applicant-Aijaz Ahmad Mir, seeking his impleadment as party respondent.

(2.) The petitioner has approached this Court under Article 226 seeking a direction that he should be considered for appointment as President of the District Consumer Redressal Commission, Srinagar.

(3.) It is alleged that the candidature of the petitioner has not been considered by the Selection Committee in accordance with Rule 6 of the Consumer Protection Procedure (Qualification for Appointment, Method of Recruitment, Procedure of Appointment, Term of Office, Resignation and Removal of the President and Members of the State Commission and District Commission) Rules, 2020.