STATE OF J&K Vs. VED SINGH

JUDGEMENT

(1.) THIS Letters Patent Appeal has been preferred by the appellants including Service Selection Recruitment Board (hereinafter referred to as SSRB) against the judgement dated 30.04.2001, whereby writ petition bearing SWP No. 304/2000 has been allowed directing the respondent -State to operate the waiting list wherein the respondent Ved Singh appears at S. No. 2 of the waiting list.

(2.) APPELLANTS have challenged the legality of the order under appeal on the ground that appellant No. 3, SSRB has written a letter dated 23.03.1999 to appellant No. 1 conveying therein, not to operate the waiting list furnished by the Board, till further communication from the Board.

(3.) APPELLANT - SSRB advertised various posts including the posts of Jr. Engineer grade -II vide Advertisement Notification No. 3 of 1997 dated 29.04.1997 Petitioner/respondent herein, who belongs to RBA category, was subjected to the process of selection alongwith others. Board selected the candidates against all the categories including 36 candidate against Resident of Backward Area (hereinafter referred to as RBA) category. List was forwarded to appellant No. 1 who made appointments. Respondent being in the waiting list was not appointed and thus approached the court by means of SWP No. 304/2k.