SUNIL DUTT BALOTRA Vs. PAWAN KUMAR

JUDGEMENT

(1.) THIS LPA is directed against the orders made by the learned Single Judge on Nov. 21 and 27, 1995 in SWP No. 747 of 1995, titled Pawan Kumar and ors vs State of J&K and ors, for the reasons set out in the grounds of appeal.

(2.) A few salient facts, which are necessary for disposal of this appeal are as follows: -The J&K Service Selection Recuritment Board, hereinafter called the Board {respdt. No. 29 herein) had issued a Notification dated 22.12.1993 calling for applications from eligible candidates to fill up certain vacancies of teachers in Districts Kathua. It is stated that pursuant to the said notification about 6000 candidates had applied for the posts of teachers. It is further stated that against 6000 candidates, about 146 candidates had been short listed and accordingly called for interview by the Board.

(3.) WHILE the selection process was going on, respondents 1 to 27 (petitioners in W.P. No. 747/1995) approached the writ court challenging correctness and legality of the action taken by the concerned authority of the Board in short -listing the candidates for being interviewed. In the said Writ petition, the writ petitioners had not only challenged the selection, but also called for quashing Rule 13(ii) of SRO 194 of 1992 {J&K SSR Rules, 1992).