BASHIR AHMED MIR Vs. STATE OF J&K

JUDGEMENT

(1.) THE post of Draftsman in Rural Engineering Wing (REW) of Rural Development Department (RDD), is the bone of contention. Both petitioner and private respondent No.7 are claiming it for their own reasons.

(2.) THE matter has had a chequerred history. It had gone through bouts of litigation and had finally landed up for final disposal.

(3.) PETITIONERS case is that he was first engaged for the post on daily wage basis from 10.1.1992 to 5.7.1993. He then sought regularisation of his services on the post. His case was processed and recommended by respondent No.5 to respondent No.2 vide communication dated 16.7.1993. But he was ultimately told to apply to the Services Selection Board (SSRB) and seek selection to the post which was ordered to be referred to the Board through respondent No.5. This, according to him, gave birth to advertisement notice No. 7/93 dated 22.12.1993 issued by the SSRB inviting applications from eligible candidates for filling one post of Draftsman is REW (RDD) and 20 posts of Draftsman in Public Works Deptt. (PWD). He responded to it and so did private respondent No.7 and there ends the similarity.