ABDUL BARI Vs. STATE OF J & K

JUDGEMENT

(1.) This case has its genesis to the issuance of a notification bearing No. 1160/GS dated 5th of November, 2018 by the Registrar General, High Court of Jammu and Kashmir/ respondent No.2 inviting applications for the post of District Judge (direct quota). In pursuance of the aforesaid notification, the petitioner claims to have submitted his application form, however, vide notification No.1623 dated 22nd of March, 2019, the petitioner was informed by the respondent No.2 that his application form is deficient because the experience certificate submitted by him was not as per the prescribed format. Feeling aggrieved, the petitioner approached this Court with the present petition on hand seeking the following relief(s):

(2.) On 24th of April, 2019, this Court, after hearing the learned counsel for the parties, while granting time to the respondents for filing the reply, permitted the petitioner to appear in the examination in question notwithstanding the issuance of the impugned notification with a further stipulation that same shall remain subject to outcome of the petition and result whereof shall not be declared till further orders. It was also made clear by the Court that the pendency of the petition shall not form an impediment for the respondents to have the matter settled with reference to the application of judgments of Hon'ble the Supreme Court on the subject.

(3.) During the pendency of the main petition, the instant motion has been filed by the High Court of Jammu and Kashmir, through its Registrar General/ respondent No.2 seeking modification of order passed by this Court on 24th of April, 2019 in view of the directions dated 10th of May, 2019 passed by Hon'ble the Supreme Court in IA No. 49518/2019 arising out of Special Leave to Appeal (C) No. 14156/2015 tilted 'Dheeraj Mor v. Hon'ble High Court of Delhi'.