ADIL BASHIR Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against an interlocutory order dated 30.12.2013 rendered by the learned Single Judge of this Court, holding that the selection process cannot be stopped and one post of Junior Scale of J&K Administrative Services/ J&K Accounts (G) Service under handicapped category may also be filled up which shall of course be subject to the final outcome of the main case. It is appropriate to mention that vide order dated 16.08.2013 one post was kept reserved and was not to be filled. The aforesaid order was vacated by the impugned order dated 30.12.2013.

(2.) WE have been informed that the matter was already heard and the judgment was to be pronounced today. However, on account of certain clarifications required to be made by the learned counsel for the parties the matter has now been ordered to be listed for re -hearing immediately after ensuing summer break.

(3.) THEREFORE , the appeal is disposed of with a request to the learned Writ Court to dispose of the writ petition at the earliest possible.