ZAHID FAROOQ Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The short grievance projected by the petitioner in this petition is that pursuant to notification dated 05.08.2017, issued by J&K State Power Development Corporation Limited (JKPDC), the petitioner, being eligible in all respects, applied for the post of Junior Engineer (Automation) for BHEP.

(2.) It is submitted that initially there was some reluctance on the part of respondents to permit him to participate in the interview but later on, with the intervention of the Court, he was interviewed. It is further submitted that in SWP No.593/2019, the learned counsel appearing for the respondents made a statement that the grievance of the petitioner had been redressed and he had been allowed to appear in the interview and on the basis of this statement, this Court vide its order dated 18th March, 2019 disposed of the writ petition.

(3.) The contention of the learned counsel for the petitioner, in this petition, is that despite the fact that interview for the post along with several other posts in JKPDC have since been concluded but the select list for the post of Junior Engineer (Automation) has not been released so far. He further submits that so far as other posts advertised vide notification dated 05.08.2017 are concerned, not only the select list has been issued but the selected candidates have also been appointed. It is further submitted that the petitioner had approached the respondents for knowing the reasons for not completing the selection process, he was told that in view of the matter being subjudice in the Court, the selection qua the post of Junior Engineer (Automation) has not been finalized.