ASHIQ HUSSAIN Vs. STATE OF JK & ORS

JUDGEMENT

(1.) Caveat No. 2079/2018

(2.) Unfortunately, this appointment, which purported to be a purely adhoc stop-gap arrangement for three months, has continued till date on account of the inability of the official respondents to complete the selection process for regular appointment to the post of Deputy Director, ISM, Kashmir.

(3.) While disposing of the writ petition, the learned Single Judge has dwelt at length with regard to the inappropriate practice of in-charge/temporary arrangements made on any post for indefinite period of time without completing regular selection processes by the authorities. It has been observed that the arrangement made by the order dated 17th October 2014, had no basis in law and was without any authority. After so observing the learned Single Judge has directed as follows:-