AB RASHID MIR Vs. STATE

JUDGEMENT

(1.) PETITIONER is waging a relentless battle for the last 12 years or so for appointment to the post of Asstt. Conservator of Forests (ACF), His case has a chequered history and is entangled in so many knots. He has now finally approached this Court seeking a direction to the respondents to fill up the posts of ACF lying vacant by appointing him and other candidates selected in 1983 by the Public Service Commission (PSC) without reference to the validity period of the select list or to any age bar and to accord extension to the validity of the expired select list till such appointments are made.

(2.) THE controversy can be traced to the PSC notification No. Ex -80/127 dated 30.8.1980 inviting applications for the posts of ACF. Petitioner also responded and figured in the list of 37 candidates recommended by the PSC vide communication dt.26.10.1983. The life of this list was one year and was further extended by six months till 15.4.1984.

(3.) PETITIONER â„¢s case is that the PSC made selection. for 37 posts but appointed only 27 candidates on pick and choose basis in the first instance and then filled up remaining 10 vacancies by appointing persons who were not figuring in the select list. Out of these 8 candidates were appointed from the PSC select list of 1977 and 2 from no list. Similarly 5 more candidates were picked up by respondent No. 2 and sent for training and later appointed to the post of ACF. All this was done at the cost of the petitioner and the other left out candidates of the select list of 1983.