MOHD HUSSAIN Vs. STATE OF J & K

JUDGEMENT

(1.) Mr. M.I. Qadri, Sr. AAG, appears and takes notice on behalf of respondents. On submissions of counsel for the parties, the case is taken up for final hearing.

(2.) Heard.

(3.) Mr. Qadri, Sr. AAG, is making a statement at Bar that Respondents 3 and 4 have been asked to look after the posts of Youth Services and Sports Kargil and Leh as purely temporary/stopgap/ad hoc arrangement. They shall have no preferential claim to the two posts on the basis of this arrangement. This being so, and taking note of the above position and aforesaid statement of Additional Advocate General, at Bar, the petitioner's case for quashing the temporary arrangement is not merited, as it does not violate any of the petitioner's rights. However, the other relief, that the respondents should fill up the posts of District Youth Service and Sports Officer available in the Ladakh-Kargil Division in accordance with applicable norms and guidelines with promptness, merits consideration.