KARAN SINGH Vs. STATE

JUDGEMENT

(1.) Petitioners, who are six in numbers, have challenged the selection of private respondent Nos.6 to 64 as Constables in IRP 16th, 17th, 18th, 19th, and 20th Battalions from District Rajouri selected vide Order dtd. 1/9/2009.

(2.) By order of this Court dtd. 27/10/2009, select list (Annexure-C) regarding selection of the private respondents was directed not to be given effect to. By order dtd. 25/2/2016, this petition was to be listed alongwith SWP No.13/2009 and by order dtd. 27/7/2017, this direction was reiterated by this Court. Subsequently, SWP No.13/2009 came to be decided with SWP No.1529/2007, SWP No.1009/2007, SWP No.940/2007 and SWP No.475/2008 by a common judgment dtd. 8/3/2017. Since this petition was not listed in terms of the above orders, therefore, it remains pending.

(3.) By order of this Court dtd. 1/1/2010, interim direction dtd. 27/10/2009 was vacated. Order dtd. 1/1/2010 is reproduced below:-