NAZIR AHMAD LONE Vs. UT OF J&K

JUDGEMENT

(1.) Heard Mr. N. A. Malik, learned counsel for the petitioner.

(2.) The petitioner by means of this petition wants quashing of the advertisement notice dtd. 1/7/2022 issued by respondent no.2 inviting applications for the post of Member District Consumer Dispute Redressal Commission, Kupwara.

(3.) The argument of learned counsel for the petitioner is that in pursuance of an earlier advertisement notice dtd. 17/11/2021, petitioner has applied but without considering his candidature, the post has been readvertised. He has drawn attention of the court to the averments made in the aforesaid two advertisement notices which states that panel could not be drawn due to lack of applications or due to non-availability of suitable candidates.