UNIVERSITY OF KASHMIR Vs. SAIF-UD-DIN MIR

JUDGEMENT

(1.) The present appeal has been preferred by the Appellants-University of Kashmir against the judgement dtd. 1/2/2023 passed by the Learned Single Judge in writ petition being WP(C) No. 1851/2020 titled 'Saif-ud-din Mir vs University of Kashmir and Ors."

(2.) Before we advert to the grounds of challenge urged by the learned counsel for the appellants, we deem it proper to take note of few facts, which are material to the determination of this appeal.

(3.) The Appellant-University of Kashmir wherein the respondent (writ petitioner) has been working as Assistant Registrar, advertised vacant positions of Deputy Registrars/Deputy Controllers of Examination vide advertisement notice/s dtd. 24/10/2003, 18/2/2005 and 25/6/2007 for filling up the same in the internal quota and the respondent (writ petitioner) being eligible thereof, applied and consequently was called for interview scheduled on 13/10/2008, however, the interview was not conducted and resultantly the posts were not filled up pursuant to the aforesaid advertisement notice/s.