ATUL VERMA Vs. STATE OF J&K

JUDGEMENT

(1.) The present case is yet another instance of challenge to a selection process being dragged unreasonably.

(2.) The direct recruitment to the post of Junior Scale of J&K Administrative Services, J&K Accounts Gazetted Services, pursuant to notification dated 30th of December, 2008, became subject matter of challenge in writ petitions being SWP No.2454/2010 and SWP No.2570/2010 and other identical writ petitions. The challenge raised by the writ petitioners came to be rejected by the judgment dated 9th of February, 2011.

(3.) The judgment of the learned Single Judge was assailed before the Division Bench by the unsuccessful candidates by way of two appeals being LPA Nos.66/2011 and 70/2011.