SYED ASHIQ HUSSAIN Vs. STATE OF JK

JUDGEMENT

(1.) By medium of this petition, filed under Article 226 of the Constitution of India read with Sec. 103 of the Constitution of State of Jammu and Kashmir, the petitioners have craved the indulgence of this Court in granting them the following relief(s):

(2.) The background facts, put in a nutshell, leading to the filing of the instant petition are that the petitioners claim to have participated in the selection process initiated by the respondents for the posts of Medical Assistants (now called 'Pharmacists') way back in the year 1991 vide advertisement notification No. 05 of 1991. Upon their non-selection, the petitioners, alongwith other non-selected candidates, had approached this Court and on the basis of the directions issued by this Court, as stated, the petitioners were appointed as Medical Assistants (now 'Pharmacists') in terms of order bearing No. 31/NG of 2016 dated 27th of January, 2016. The petitioners contend that, by appointing them in the year 2016, the respondents have wrongly denied appointment to the petitioners at the relevant point of time. In this context, the petitioners have filed this petition seeking fixation of their seniority from the date when appointments were made in terms of advertisement notification No. 05 of 1991 with a further prayer that all the consequential benefits be released in their favour.

(3.) Heard the learned counsel for the petitioners, perused the pleadings placed on record and considered the matter.