MOHD. AFZAL Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Petitioner through the medium of instant petition is seeking direction to respondents to issue formal appointment order in his favour pursuant to his selection against the post of Class-IV in respondents-department; with a further direction to post/adjust him to some suitable place and also to release the salary from the date he has joined, i.e., 20.08.2014 till date.

(2.) It is contended that in pursuance of Advertisement Notice No. AHJ/NG/3300-06 dated 28.01.2003, various posts of Class-IV under ST category were advertised by the Associated Hospitals of Government Medical College, Jammu. Thereafter, provisional select list of short-listed candidates was issued vide Order No. AHJ/2014/C-IV/1145-50 dated 23.06.2014 in which the name of the petitioner is also figured. It is further contended that on 17.08.2014, the final select list was issued by the respondents in which, name of the petitioner is shown at Serial No. 12 under ST Category, and all the selected candidates were directed to report in the office of respondent No. 2 within 21 days from the date of publication of select list. Accordingly, petitioner, as per direction, has put his joining on 20.08.2014 and regularly attending the office of respondent No. 3-Personal Officer, Associated Hospital of Government Medical College, Jammu. It is contended that despite submission of joining report, formal appointment order has not been issued in favour of petitioner. Hence, this petition with a direction to the respondents to issue formal appointment order in favour of the petitioner in terms of his selection against the post of Class-IV under ST Category on the grounds set out in it.

(3.) Despite notice, respondents have not chosen to file reply. It shows that respondents have no serious objections in according consideration to the claim of the petitioner.