FAROOQ AHMED & ORS. Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Petitioners by means of this petition seek to quash Government Order No. 169-PW of 2003 dated 24.9.2003, which is the appointment order of respondents 8 to 24 and also to quash the selection of said respondents made by respondent No.4, Deputy Commissioner, Doda.

(2.) The General Administration Department framed a policy for appointment on contractual basis against certain posts. The policy was issued under communication dated 30.7.2003 and conveyed to all Deputy Commissioners, who were designated as Chairman of the Selection Committee. At the time of issuance of the policy, certain vacancies, to be filled up on contractual basis by selection to be conducted by respondent No.4 in District Doda, were also notified. He issued advertisement notice on 4.8.2003, inviting applications from the desirous candidates for contractual appointment against various categories of posts, including ten posts of Junior Engineer(Civil) PWD and 9 posts of Junior Engineers (REW).

(3.) The petitioners applied pursuant to the said advertisement notice. They were considered along with other candidates. Respondents 8 to 24 were selected whereas the petitioners, having not made the grade, could not be selected and appointed. The selection was referred by the Deputy Commissioner, Doda, to the Government in terms of the policy. Respondents 4 to 28 were appointed vide impugned order No. 169-PW of 2003 dated 24.9.2003.