UZMA CHOUDHARY Vs. STATE & ORS

JUDGEMENT

(1.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing and same is taken up for final disposal.

(2.) Through the present writ petition, the petitioners seek the following reliefs in the nature of:-

(3.) The case of the petitioner is that the petitioner is the member of the Jammu and Kashmir Health and Family Welfare (Gazetted) Services and has applied for the post of Registrar in Medical Education Department in Government Medical College, Jammu. Since the case of the petitioner was not considered and form was not forwarded by the Director, Health Services, Jammu, to the Principal, Government Medical College, Jammu, forcing the petitioner to file the writ petition. Based on the Court directions, the form of the petitioner was forwarded, he was interviewed and selected and appointed and, therefore, the cause of action for filing the present writ petition has now become infructuous.