VIRINDER SINGH BHAU Vs. STATE

JUDGEMENT

(1.) PETITIONERS seek quashment of appointment of Private respondents 3 to 5 made vide Govt. Order No.05 -LD (Estt) of 1977 dated 3.1.1997 primarily on the plea that they were ineligible to be appointed to the post of Legal Assistant in the Law Department of the State -respondents.

(2.) BOTH petitioners and private respondents were candidates for the post of Legal Assistant pursuant to J&K State Subordinate Services Recruitment Boardâ„¢s Advertisement Notice No.1 of 1996 dated 19.3.1996 which invited applications from eligible candidates for appointment to 5 posts of Legal Assistants in the pay -scale of Rs. 2000 -3200. The eligibility prescribed as a bachelor of laws from a University established by law in India with two years bar practice. 

(3.) IT seems that the petitioners failed to qualify and they have now filed this writ petition assailing the selection of private respondents and their consequent appointment on the ground that they were not eligible for being appointed to the post of Legal Assistant. It is submitted in this regard that the appointees were required to possess two years actual bar practice which was to be certified by the District Judge concerned in terms of J&K High Court (Grant of Actual Bar Practice Certificate) Procedure Order, 1995.