LAWS(J&K)-2009-3-26

AB GAFFAR KUMAR Vs. STATE OF J&K

Decided On March 18, 2009
Ab Gaffar Kumar Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) PETITIONERS have questioned selection made by official respondents against the post of Medical Assistants advertised vide advertisement notice dated 29 -4 -1997 on the grounds taken in the writ petition.

(2.) WRIT petition is pending in this court for the last more than 10 years. Official respondents have resisted the petition on the ground that the petitioners have failed to make the grade and last candidate who was figuring in the waiting list is shown to have obtained 59.64 marks/points, as indicated in para 2 of the objections.

(3.) RESPONDENTS have produced record which also indicates that one Firdous Ahmad Sumji who was figuring in the waiting list had obtained 59.64 points, while as petitioners have obtained 56.80 points.