TUFAIL Vs. STATE OF J. AND K.

JUDGEMENT

(1.) The appellant No. 1 was appointed as Washer-cum-Packer and No. 2 as Bottler-cum-Sealer in the respondents' department in the year 1998 and 1999 respectively. The appointments of class-IV employees, including the appellants were called in question in the writ petition before the Writ Court. The writ Court quashed all the appointments and directed the respondents to initiate process for making selection and appointments on these posts in accordance with the rules. The judgment of the learned Single Judge was challenged before the Letters Patent Bench. The Letters Patent Bench upheld the order of quashment of the appointments. The SLPs were filed before Hon'ble the Supreme Court by some of the aggrieved persons. The appellants, however, did not challenge the order of the Letters Patent Bench of this Court.

(2.) The posts of Class-IV were notified by the respondents, appellants participated in the selection process, were not selected as they could not make the grade. The petitioners filed SWP No. 880/2007 in which sought the following relief:

(3.) Respondents FILED objections to the writ petition. Paragraph 10 of the objections is taken note of: