DORJAY GYATSO Vs. STATE OF J. AND K.

JUDGEMENT

(1.) Respondent no. 3, while competing for the post of junior Engineer (Civil/Mechanical) Grade-II has failed to make the grade. Tie process culminated in selection and appointment of 43 candidates as per Annexure to Government Order No. 331-PW of 1993 dated 15.06.1993. In the said selection/appointment list, respondent no. 4-Ghulam Nabi Zarger figured at serial no. 10, whereas petitioner nos. 1 to 5 figured at serial nos. 11, 12, 16, 25 & 28 respectively. Respondent no. 3 having failed to make the grade, represented before the respondent-Authorities that respondent no. 4-Ghulam Nabi Zarger does not possess ST Certificate. On such basis, he has filed writ petition SWP No. 123/93, which has been disposed of with the following directions:-

(2.) Still dissatisfied with the same, filed LPA (SW) No. 46/1999, which has been dismissed vide judgment dated 16th November, 1999.

(3.) Subsequent thereto, for ensuring implementation of the judgment, it is respondent no. 3, who filed contempt petition bearing COA (SW) No. 52-B/99.