NARINDER PAUL SINGH Vs. UT OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 5/5/2022 delivered by the learned Single Judge in WP(C) No.1205/2021, whereby the learned Single Judge dismissed the writ petition filed by the writ petitioner.

(2.) The facts-in-brief are that pursuant to advertisement notice dtd. 29/8/2015 issued by the Jammu and Kashmir Power Development Corporation Limited inviting applications for appointment against various posts, the writ petitioner being eligible also applied for the post of Cost Accountant. The writ respondents, however, instead of going ahead with the process of selection of the advertised posts, withdrew the advertisement notice vide notice dtd. 12/10/2020. Feeling aggrieved, the writ petitioner filed WP(C) No.1205/2021.

(3.) The writ respondents had taken a stand before the learned Writ Court that the proposal for creation and advertisement of various posts was on the understanding that there would be massive expansion in the activities of the Corporation. Since no significant headway was made towards this objective of capacity addition, the Board of Directors in its 75th meeting held in August, 2020 had unanimously decided to withdraw the advertisement notification.