RAJESH KUMAR Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) By Order of 29.6.993 notice was issued to respondents. Till date no reply/Objections have been filed. By Order of 14.9.1994 it was directed that in case objections were not filed, right to do so would stand closed. Even by this time no objections are filed. Looking to the nature of the case, it is disposed of finally.

(2.) Government Order No. 462-GR of 1990 dated 16.4.1990 prescribes mode for selection to category Class-IV posts outside the purview of State Subordinate Service Recruitment Board. Consequently, the post of Library Bearer was to be filled up in Government College Bhadarwah. For an appointment to a Public Office, applications were to be invited from general public. However, instead of following this course respondent-3 has been appointed on the recommendation of Deputy Secretary to State Government as mentioned in communication dated 25.5.1993.

(3.) Petitioner submits that this mode of appointment is illegal. It is against the provisions of Article 14 and 16 of the Constitution of India. For filling of the vacancy, authorities should have advertised the post enabling and eligible persons to apply for the same and compete with each other.