AADIL BASHIR Vs. STATE OF J&K

JUDGEMENT

(1.) THIS application, CMP no. 2987/2013, has been filed by respondent no. 3 in the writ petition seeking vacation / modification of the interim order dated 16.8.2013 whereby it was directed that one post of Junior Scale of J&K Administrative Services / J&K Accounts (G) Service under Handicapped Category shall not be filled up until further orders from the Court. Facts pertinent to the disposal of the present application are mentioned hereunder.

(2.) THE Jammu and Kashmir Public Service Commission (hereinafter referred to as the Commission) issued Notification no. PSC/EXM -12/58 dated 09.04.2012 inviting applications in prescribed forms from the permanent residents of J&K State for Preliminary Examination for 35 posts of Junior Scale of J&K Administrative Service; 22 posts of J&K Accounts (G) Service and 08 posts of J&K Police in the pay scale of Rs.9300 -34800 PB -2 with grade pay of Rs.4800 through Combined Competitive Examination in accordance with SRO 387 dated 01.12.2008 read with SRO 154 dated 19.05.2011 and SRO 98 of 2012 dated 22.03.2012. The Notification contained the following break of the posts so advertised:

(3.) ALONGWITH the writ petition, the petitioner made a civil miscellaneous petition, CMP no.1702/2013, with a prayer, inter alia, to direct the Commission to conduct interview of the petitioner under PHC. On 06.06.2013, while issuing notice in the petition, this Court directed the Commission to conduct the interview of the petitioner under PHC at his own risk and responsibility. The result of the petitioner was directed to be kept in sealed cover till final disposal of the writ petition.