ASHWANI KUMAR AND ORS. Vs. STATE OF J&K

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the writ petition is admitted to hearing and taken up for final disposal.

(2.) The petitioners are aggrieved of Government Order No. 01-COOP of 2015 dated 16th January, 2015, whereby the claim of the petitioners for appointment to the posts of Junior Supervisors/Sub-Auditors is rejected. The petitioners have also assailed Advertisement Notification No. 03 of 2012 dated 28th December, 2012, insofar as it pertains to the Notification for the posts of Junior Supervisors/Sub-Auditors of Co-operative Department in District Cadre, Kathua. The petitioners have also sought a direction to the respondents to appoint them against the posts of Junior Supervisors/Sub-Auditors in District Kathua, which remained unfilled in the selection process initiated by the Jammu and Kashmir Service Selection Board (hereinafter called 'the Board) vide Advertisement No. 06 of 2005 dated 21st November, 2005.

(3.) Briefly stated, the facts of the case, as projected in this writ petition are that the petitioners had applied for the posts of Junior Supervisors/Sub-Auditors in response to Advertisement Notice No. 06 of 2005 dated 21st November, 2005 issued by the Board. The petitioners and four others namely, Sanjay Kumar, Vishav Jyoti, Shashi Bhushan and Balmiki Sharma were not called for interview by the Board. The aforesaid persons excluding the petitioners approached this Court by way of writ petition, SWP No. 194/2007 titled Sanjay Kumar and ors. v. State of J &K and others . The writ petition filed by the aforesaid four persons was entertained and this Court vide order dated 12th February, 2007 directed respondent No. 1 to interview the petitioners. It was further provided that their result would be kept in a sealed cover and would be opened after the result of the writ petition.