INAMUL-HAQ HAJAM Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS batch of writ petitions is taken up together for final disposal as the issues involved are identical in all the writ petitions.

(2.) BEFORE dealing with the pleadings and arguments of learned counsel on either side, it is deemed appropriate to give brief narration of the facts of the cases.

(3.) THE selection process could not be concluded. In the meanwhile, one more Advertisement Notification No. 09/2005 dated 14th December, 2005 was issued, whereunder 39 posts of Naib Tehsildars were advertised. The process of selection initiated in pursuance to the Advertisement Notification No. 09/2005 dated 14th December, 2005 also remained inconclusive and in the meanwhile, respondent -Selection Board issued Advertisement Notification No. 04/2008 dated 26th May, 2008, whereunder 20 posts of Naib Tehsildars were advertised.