BASHARAT SHAFI Vs. UNIVERSITY OF KASHMIR AND ORS.

JUDGEMENT

(1.) These two Letters Patent Appeals have been preferred by the appellant against the common judgment dated 09.02.2010 passed by the learned Writ Court in two clubbed writ petitions, viz. SWP no.1421/2008 and SWP no.966/2009, whereby the former writ petition, filed by one Dr. Nissar Ahmad Mir, impleaded as respondent no.3 in LPA no.41/2010 and respondent no.1 in LPA no.42/2010 (for brevity, referred to hereinafter by his name, Dr. Nissar Ahmad Mir,), has been disposed of on the ground that the grievance of the petitioner therein stood redressed by the Selection Committee, and the latter writ petition, filed by the present appellant, has been dismissed as being without any merit. It may be mentioned here that the appellant, in the circumstances as would be set out in this judgment hereafter and being a candidate in the same selection process as Dr. Nissar Ahmad Mir, had sought permission for impleadment as a respondent in SWP no.1421/2008 filed by Dr. Nissar Ahmad Mir.

(2.) The appellant and Dr. Nissar Ahmad Mir had offered their candidature for the post of Deputy Registrar / Deputy Controller of Examinations pursuant to advertisement notice no. F10(Apt-Gen)Rc/KU/07/Gen-466 dated 25.06.2007 issued by the respondent-University notifying four such posts. The essential qualifications, as notified, for the posts were as under:

(3.) The interviews were scheduled to be held on 24.10.2008. Dr. Nissar Ahmad Mir, asserting that despite being possessed of the requisite essential qualifications, he had been orally informed about being not eligible and, therefore, not being called for the interview, approached the learned Writ Court through writ petition, SWP no.1421/2008. In the said writ petition, Dr. Nissar Ahmad Mir made a prayer that the respondents be directed to allow him to appear in the interview and to consider him for selection and appointment to the post.