RAJESHWAR SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) THE dispute involved in this Letters Patent Appeal arising from SWP NO.74/1995 relates to appointment to the post of Sanitary Inspector. THE matter was heard more than once in the past. From the selection record produced by the respondents, it transpired that the appellant was placed at S. No. 12 of the panel out of which Mohd Amin Zargar and Rajesh Kumar, who is arrayed as respondent No. 7, were appointed. THE Court observed that in-as-much as nine more candidates were placed above the appellant, no substantive relief can be granted to him. It was submitted on behalf of the appellant that respondent No. 8 Ram Dutt Sharma had been appointed by backdoor methods. Whereas the selection was finalized in the year 1994, Ram Dutt Sharma was appointed in 1992 itself.

(2.) MRS. Shasita Haskim, counsel for respondents 4 and 5 today produced copy of Government Order No. 437/-HME of 1993 dated 28-04-1993 from which, it appears that Ram Dutt Sharma was appointed pursuant to direction of this Court in SWP No. 504/92 dated 12-02-1993. If appointment was pursuant to the direction of this Court, it cannot be termed as backdoor appointment, nor the appellant can be permitted to challenge the same at this stage. Having heard counsel for the parties, we are satisfied that no relief can be granted to the appellant. The appeal stands dismissed.