JOGINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) COMMON questions of law and fact have been raised in these petitions, therefore, they are decided by a common judgment.

(2.) CASE of the petitioners is that on 25.11.1981 respondent Public Service Commission issued notification No. 12 of 1981 by which applications were invited for making appointment to the posts of Block Development Officers. According to the petitioners, they were eligible in terms of the criteria laid down In the notification and they submitted their application forms. No selection was made and no tests were conducted but on 21 -03 -1984 an other notification came to be issued by the Public Service Commission being Notification No. PSC/EX -81/31. By this notification applications were invited to the Combined Competitive Examinations for appointment to the different posts in the Combined Services.

(3.) THE case of the petitioners is that In pursuance to the first notification no selection has been made till date and when second notification was issued, selection was made to different services including the service to which petitioners have applied In pursuance to the first notification.