AZEEM AHMAD Vs. STATE AND ORS.

JUDGEMENT

(1.) Objections stand filed on behalf of respondents 2 to 4 only. With agreement of learned counsel, the petition is admitted to hearing and taken up for final disposal.

(2.) After death of his father namely Mushtaq Ahmad Wani, who was holding post of Tehsildar, on substantive basis in the Revenue Department, the petitioner, a graduate, was appointed as 'Patwari' on compassionate grounds under SRO 43 of 1994.

(3.) Claiming that in view of his qualification and according to the J&K Revenue (Subordinate) Service Recruitment Rules 1973 he deserved to be appointed as Naib Tehsildar, for which he was duly recommended by Dy. Commissioner, Srinagar, the petitioner complains that he was not so appointed despite availability of post, and hence this writ petition for issuance of certiorari for quashment of the order of respondents denying petitioner appointment as Naib Tehsildar and directing them to appoint him as-such.