GH MOHD GANAI Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER appeared for the post of Driver offered for Selection in the year 1997, under Jammu and Kashmir Service Selection Recruitment Board. Petitioner submits that he was selected. His name figured on select panel, but he was not appointed in so far as formal appointment orders were not issued in his favour. This was for the reason that the verification of character and other incidents of the petitioner were required to be verified. The order is still awaited. There is no adverse report or remarks against the petitioner and therefore, the appointment order merits to be issued.

(3.) RESPONDENTS in their reply have not denied that the petitioner applied for the post of driver. His name appeared on the select list as one of the selected candidate. However, in para 5 it is stated: -