ANIL JOHN Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) (a) Petitioner having competed in the Combined Civil Service Competitive Examination has been appointed as Assistant Director Tourism on 18.06.1984.

(2.) (a) One more petition bearing SWP No. 111/2005 was filed by the petitioner seeking quashment of the order No. 08 -GAD of 2005 dated 04.01.2005 to the extent it pertains to the respondent No. 8 therein (L. Thinless, Deputy Director), with a further prayer for directing the respondents to induct him into KAS with effect from the date petitioner deserves to be inducted.

(3.) In the afore -stated circumstances, it is stated that the petitioner was considered but could not be inducted into KAS in view of limited vacancies. It is further added that in the year 2004, three vacancies were allotted to the J&K Tourism (Gazetted) Service for induction into KAS. Petitioner was considered by the Establishment -cum -Selection Committee in its meeting held on 25.11.2004 but could not be assessed for want of APRs, as such, his case was deferred and he could not be inducted into KAS along with other members who were inducted vide impugned Govt. order.