MUDASIR AKBAR AND OTHERS Vs. STATE OF J&K

JUDGEMENT

(1.) We have heard Mr Z. A. Shah, learned senior counsel for the applicants as well as the learned counsel appearing for the State and the caveators.

(2.) In the writ petition, challenge stood laid by the private respondents before us to the selection effected by the official respondents with regard to the post of Junior Anaesthesia Assistant. A dispute stood raised with regard to the essential qualifications and eligibility of the candidates who have applied and participated in the selection for the post of Junior Anaesthesia Assistant.

(3.) It has been pointed out by Mr Z. A. Shah, learned senior counsel, that by a communication dated 29th June, 2018, addressed by the office of the respondent no.1 to the Service Selection Board, it was stated that the post of Junior Anaesthesia Assistant does figure in the recruitment rules issued under SRO 20 of 1992 and that a Government order dated 26th March, 2012, had notified qualification for filling up the post of Anaesthesia Assistant in Government Medical College Jammu/ Srinagar.