ANIL SHARMA Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Arguments in this petition were heard on 24th day of March, 1998.

(2.) It was indicated that order would be passed on 25th March, 1998. This is how this petition has been taken up for final disposal.

(3.) The petitioner submits that a Notification was issued by the respondent- authorities. This is dated 17th July, 1995 (Copy of this is annexure-P-1A). Applications were invited for making appointments to Gazetted Service in the State of Jammu and Kashmir. Appointments were also to be made to the vacancies available in the hierarchy of Service known as Kashmir Administrative Service. The petitioner submitted his application. His application was not entertained. He came to this Court. An interim order was passed. This order was to the effect that his application be entertained and he be permitted to take part in the preliminary examination. This order came to be passed on 18th Oct. 1995. The petitioner submitted that he had taken part in the preliminary examination. As the result of the preliminary examination was not being declared, the petitioner filed a Miscellaneous Petition in this Court. An order came to be passed by this Court on 11th July, 1996. A direction was given that the result of the preliminary examination of the petitioner be declared. Accordingly, the result in the preliminary examination was declared. Thereafter, the petitioner took part in the Main examination. The result of the same has been declared. This was done in pursuance of a direction given by this Court on 31st Dec. 1997. The petitioner submits that he has since qualified in the Main examination. This is not disputed. He is awaiting to be interviewed.