AFSANA KHAN Vs. STATE

JUDGEMENT

(1.) INSTANT petition has been jointly filed by petitioners with the grievance that judgment of this court dt. 20th February, 2008 passed in CWP-1120/08 and other connected petitions has been wrongly interpreted by the Government and services of the petitioners are going to be terminated under the garb of order dt. 19th June, 2009 [ann. 13].

(2.) AS alleged that despite they were appointed in pursuance of first advertisement dt. 4th May, 2007 where merit was prepared on district-wise basis and it was not the subject matter in CWP-1120/08 decided on 20/2/08, as such respondents are not justified in taking action against them in pursuance of judgment of this court referred to supra vide order impugned dt. 19/6/09.

(3.) IT appears from the record that controversy arose before this court was as to whether government was justified in preparing merit list on district level basis and while examining this controversy, this court has taken note of both advertisements [1] dt. 4th May, 2007 and [2] dt. 8th august, 2007 and after examining the controversy as to whether district-wise selections could be made and is permissible under law - finally it was held that merit list be prepared on state level by adopting one and same criteria and both advertisements [1] dt. 4th May, 2007 and [2] dt. 8th august, 2007 have been noticed by this court while passing its final judgment.