SHUBAM THAPA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners amongst other reliefs are seeking to quash Government Order No.127-IND of 2019 dated 28.06.2019 issued by the Principal Secretary to Government, Industries and Commerce Department, respondent No.2 herein, whereby it has been ordered all the selections made in the Khadi and Village Industries Board (KVIB) pursuant to Advertisement Notice No.KVIB/01 of 2016 dated 08.10.2016 are quashed/cancelled. It has been further ordered that KVIB will provide opportunity of being heard to all the candidates appointed to different category of posts pursuant to the advertisement notice dated 08.10.2016 and fulfill all other formalities required under law before cancelling the appointments of these candidates.

(2.) The facts leading to filing of present writ petition, as borne out from the writ record, are that the petitioners came to be selected and appointed in terms of Advertisement Notice No.KVIB/01 of 2016 dated 08.10.2016 against different category of posts. The appointment orders were issued to the selected candidates on 20.02.2018. However, on the basis of some complaints regarding these selection/appointments, a high level committee headed by the then Principal Secretary to Government, Home Department was constituted vide order dated 19.03.2018 to enquire into the alleged unfair selection made by J&K Khadi and Village Industries Board. After conducting of inquiry, a report was submitted by the said Committee to the Government recommending that since the entire process of selection was suffering from various deficiencies/flaws, therefore, the same be quashed and initiated de-novo after following the due procedure.

(3.) The Government while accepting the report of inquiry committee, issued order dated 28.06.2019 (supra) thereby quashing/cancelling all the selections made in the KVIB.