STATE OF J&K Vs. REYAZ AHMAD SHEIKH

JUDGEMENT

(1.) By way of the instant appeal, the appellant has assailed the order dtd. 20/11/2017, whereby the SWP No.2017/2016 filed by the respondent herein was finally disposed of. The factual background giving rise to the present appeal to the extent necessary is set down hereafter.

(2.) The writ petitioner (respondent herein) had applied for a post of Junior Scale Stenographer in the Vigilance Organization in a selection process which commenced in the year 2004. However, even though the writ petitioner having secured 86.50 points as against the last selected candidate who had secured only 84.50 points, the name of the petitioner did not figure in the select list.

(3.) This exclusion of the writ petitioner in the select list was challenged by him by way of SWP No515/2006 while relying on his having secured higher merit than the last selected candidate. This writ petition was disposed of by the learned Single Judge by order dtd. 20/12/2006, with the direction to the respondents to consider the case of the petitioner.