ISRAR MUNIR Vs. STATE OF J&K

JUDGEMENT

(1.) Vide Advertisement Notice No. 07 of 2010 dated 12.11.2010; applications were invited from eligible candidates for filling up 295 posts of teachers District Cadre Rajouri. The process culminated in selection of the appellants. Some of the appellants after selection, on completion, of formalities have been appointed. The respondents (writ petitioners) after participating in the process of selection, failed to make the grade, challenged the entire process of selection and appointment by medium of various writ petitions, i.e., SWP Nos. 2140/2012,2274/2012,255/2012, 151/2012 and 479/2013. All the said writ petitions have been disposed of at the admission stage by the learned Single Judge vide judgment dated 9.4.2013.

(2.) In the judgment, it is observed that many issues have been raised yet the Court is considering only one issue leaving the writ petitioners free to raise all other issues at any subsequent point of time if cause arises for the same.

(3.) The issue dealt with by learned Single Judge is that the District Level Selection Committee has not been constituted in accordance with the Jammu and Kashmir Civil Services Decentralization and Recruitment Rules, 2010 notified vide SRO 375 dated 21.10.2010 (hereinafter for short referred to as "The Rules"), as a result thereof, entire selection process stands vitiated. Finally, has quashed the selection and consequent some of the appointment as made of the appellants (respondents in all the writ petitions) with the direction to initiate fresh selection process and to conclude the same within a period of eight weeks from the date copy of the order is served upon the respondent Nos. 2 & 3. Dissatisfied, with the judgment, batch of Letters Patent Appeals as captioned above, have been filed.