LAWS(J&K)-2005-6-15

SHABIR AHMED NATH Vs. STATE

Decided On June 10, 2005
Shabir Ahmed Nath Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS petition under section 103 of the Constitution of Jammu & Kashmir read with Article 226 of the Constitution of India has been filed by Shabir Ahmed Nath S/o Mohd. Iqbal Nath R/o Padwan Payeen Kulgam on his own behalf and on behalf of 477 selected candidates. The matter relates to the selection and appointments made in District Anantnag in the Police Department in the year 1998.

(2.) THE facts relevant for the disposal of the petition are as under: - By means of order No. 1499 of 1998 dated 18.5.1998 Director General of Police, J&K Jammu constituted a District Recruitment Boards for the purpose of carrying out selection of candidates for appointment on the posts of constables in the pay scale of 2750 -70 -3800 -75 -4400 in the J&K Police Executive. Each District Board shall comprise of the following officers: -

(3.) THE notification provided reservation for various categories as also the procedure and marking system for conducting test for the selection and appointment of constables. By another notification posts were allotted to the various districts. For the District of Anantnag 540 posts were allotted.