STATE OF JK Vs. DANISH ZIA BHAT

JUDGEMENT

(1.) The State of Jammu and Kashmir and the Jammu and Kashmir Service Selection Board together have preferred this LPA against the judgment and order dtd. 3/5/2018 passed by the learned Single Judge allowing SWP No. 670/2017 with the direction to the State authorities to operate the wait list of the Junior Engineers (Civil) for the period of one year so as to accord appointment to the candidates from the wait list to the post of Junior Engineer (Civil) against the vacancies falling vacant due to resignation of the candidates selected and joining.

(2.) The Selection Board issued an Advertisement notification No. 02/2014 dtd. 30/12/2014 inviting applications for filling up large number of posts of Junior Engineers (Civil). In pursuance of the above advertisement, the petitioners-respondents applied. The selection list was notified on 29/4/2016 and the petitioners-respondents were placed in the waiting list. Subsequent to the aforesaid selection list, the selected candidates were appointed in terms of the Government Order dtd. 25/5/2016, but two of the selected candidates failed to join. Accordingly, in their place, two persons at serial No. 1 and 2 from the wait list were appointed. Later on, it transpired that some of the selected candidates who have earlier joined resigned to join as Assistant Engineers pursuance to their selection on the said post in terms of the same advertisement issued by the Selection Board. The petitioners-respondents claimed appointment on the vacancies so arising due to the resignation of the candidates joining as per the above select list.

(3.) It is in the above background that the petitioners-respondents filed the above writ petition seeking reliefs so as to keep the select list operational for a period of one year to enable them to join as Junior Engineers consequent upon the resignation of the selected candidates who were appointed. The above writ petition has been allowed by the impugned judgment and order.