BALBIR CHAND ATRI Vs. STATE OF J&K

JUDGEMENT

(1.) CLAIMING consideration for selection and appointment as Junior Engineer (Civil) in the Public Works Department of the State, the petitioners, who are stated to be Degree -holders in Civil Engineering from various recognized Engineering Colleges and belonging to the Scheduled Caste Category, had approached this Court on an earlier occasion in SWP No. 1800/2004 seeking reliefs which reads thus: - -

(2.) DURING the pendancy of this writ petition, the Jammu and Kashmir State Subordinate Services Recruitment Board issued its advertisement notice no. 03 of 2004 dated 14 -09 -2004 inviting applications for selection and consequent appointment against 256 posts of Junior Engineers, break -up whereof indicated, inter alia, twenty one (21) posts against the Scheduled Caste Category. The petitioners, therefore, in view of the issuance of aforementioned notification, withdrew SWP no. 1800/2004.

(3.) YET another notification appears to have been issued by the Board vide its advertisement notice No. 04 of 2005 dated 14 -09 -2005 inviting applications from eligible candidates, inter alia, against twenty one (21) reserved posts of Junior Engineers for the Scheduled Caste Category. It was followed by another advertisement notice No. 08 of 2005 dated 29 -11 -2005, inviting applications from eligible candidates for twenty (20) posts of Junior Engineers (Civil) against Scheduled Caste Category. The closing date for filing applications in terms of this last notification of the Board was 12 -12 -2005. This notification specifically provided that it had been issued in continuation to earlier notice No. 03 of 2004 dated 14 -09 -2004 and 04 of 2005 dated 14 -09 -2005.