ARJUMAND HAMID Vs. JKPSC AND ORS.

JUDGEMENT

(1.) By medium of this petition petitioner seeks quashment of selection/appointment of respondents No.4 and 5 as Lecturer Grade-II in the Discipline of Secretariat Practice and Office Management and also seeks issuance of Writ of Mandamus so as to command respondents No.1 and 2 to declare the petitioner having been selected to the said post on the basis of preference prescribed, further be directed to recommend the petitioner for appointment and to grant all service benefits.

(2.) From the perusal of the records what transpires is that this writ petition had been earlier accepted, the selection and appointment of respondent No.4 was quashed, further the respondent PSC was directed to recommend name of the petitioner as against the said post. The said judgment was assailed by medium of LPA Nos.134/2011 & 161/2011, one filed by respondent No.4 and another by respondent PSC. Vide judgment dated 16.09.2011 rendered in the said LPAs, the judgment has been reversed because respondent No.4 was not heard by the Writ Court, as such, to be decided afresh.

(3.) Flashback of the factual matrix shall be advantageous for effective determination of the petition: