SATVINDER SINGH Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) The present batch of appeals arises out of the common judgment dated 15.07.2011 delivered by a learned Single Judge of this Court. The controversy pertains to the advertisement notice No. 6 of 1997 for the post of 'Technician Grade-III). The appellants alongwith others had applied pursuant to the said notice and had participated in the selection process. They were, however, not selected. They, therefore, filed writ petitions in the years 1998, 1999, 2000 and 2001. Some other petitions were also filed by the other persons who were also not selected. A common judgment dated 01.06.1999 was delivered by a learned Single Judge of this Court in respect of all those 'other' writ petitioners. Based on that decision, the writ petitions filed by the present appellants were allowed by separate orders in the years 1999, 2000 and 2001. In respect of some of the judgments which were delivered in favour of some of the appellants herein, Letter Patent Appeals were preferred by the Service Selection Board before a Division Bench of this Court. Those LPAs were also decided in favour of the appellants herein on 16.11.2002. That decision dated 16.11.2002 was a common judgment in respect of the appellants herein as also the 'other' writ petitioners, which we have referred to above.

(2.) The State of Jammu and Kashmir filed Special Leave Petitions selectively in respect of the decision dated 16.11.2002 in some of the LPAs and not in respect of others. Only some of the LPAs which had been preferred vis-à-vis the appellants herein were the subject matter of the Special Leave Petitions on the part of the State or the Service Selection Board before the Supreme Court.

(3.) From the above narration of events, it is evident that:-