STATE OF J&K Vs. KRISHAN KUMAR

JUDGEMENT

(1.) The State has filed the present intra-court appeal against the order passed by the learned Single Judge, whereby the writ petition filed by respondent No.1 was allowed.

(2.) Briefly, the facts are that the respondent no. 1 filed the writ petition seeking a direction to the official respondents to issue appointment letter to him for the post of driver while implementing the select list, in which the writ petitioner was recommended for appointment in the Scheduled Caste Category. Despite grant of opportunity the State had failed to file any objections. Writ petition was allowed. Direction was issued for appointment of the writ petitioner.

(3.) Learned counsel for the State submitted that Agriculture Production Department sent requisition to the Service Selection Board (for short "the Board") vide letter dtd. 23/12/2005 for filling up certain vacancies which were lying vacant in the department. One category of vacancy was of drivers. Nine vacancies were notified to the Board. These were specifically bifurcated with reference to category of the vacancy. Even roster points were also mentioned.