LAWS(J&K)-2019-4-47

MOHAMMAD RAFIQ CHOUDHARY Vs. SATE OF J&K

Decided On April 03, 2019
Mohammad Rafiq Choudhary Appellant
V/S
Sate Of JAndK Respondents

JUDGEMENT

(1.) Through the medium of instant petition, petitioner seeks quashment of appointment orders of private respondents 5 to 26 with further direction to respondents to appoint him against the Class-IV post, on the analogy of private respondents, from the date they have been appointed and may also release all consequential benefits in favour of the petitioner.

(2.) Briefly stated the case of the petitioner is that, the official respondents initiated the process of engagement of candidates against class-IV vacancies on temporary basis in the year 2011. It is submitted that the petitioner being educated upto 11th standard and also possessing a valid Driving License issued by the competent authority besides having Diploma of 06 months in Computer Applications, applied to the concerned authority on 1/12/2011 and after endorsement, handed over the application to the respondent no.3.

(3.) It is submitted that no receipt was issued against the said application to the petitioner. It is further submitted that the petitioner being downtrodden, may also get the benefit of ST category, in this regard number of representations have been filed from time to time.