Zahid Farooq vs Union Territory Of Jammu And Kashmir & Ors

Sanjeev Kumar, J

1) The short grievance projected by the petitioner in this petition is that pursuant to notification dated 05.08.2017, issued by J&K State Power Development Corporation Limited (JKPDC), the petitioner, being eligible in all respects, applied for the post of Junior Engineer (Automation) for BHEP.

2) It is submitted that initially there was some reluctance on the part of respondents to permit him to participate in the interview but later on, with the intervention of the Court, he was interviewed. It is further submitted that in SWP No.593/2019, the learned counsel appearing for the respondents made a statement that the grievance of the petitioner had been redressed and he had been allowed to appear in the interview and on the basis of this statement, this Court vide its order dated 18th March, 2019 disposed of the writ petition.

3) The contention of the learned counsel for the petitioner, in this petition, is that despite the fact that interview for the post along with several other posts in JKPDC have since been concluded but the select list for the post of Junior Engineer (Automation) has not been released so far. He further submits that so far as other posts advertised vide notification dated 05.08.2017 are concerned, not only the select list has been issued but the selected candidates have also been appointed. It is further submitted that the petitioner had approached the respondents for knowing the reasons for not completing the selection process, he was told that in view of the matter being subjudice in the Court, the selection qua the post of Junior Engineer (Automation) has not been finalized.

4) Mr. Hakim Aman Ali, Dy. AG, who is incidentally present in the Court, appears for the respondents and submits that the respondents are not averse to take the selection process for the post of Junior Engineer (Automation) to its logical end provided there is no legal impediment or contrary direction from any Court of competent jurisdiction.

5) Having heard learned counsel for the parties and perused the record, I am of the view that this petition can be disposed of by providing that the respondent No.3 shall take the selection process for the post of Junior Engineer (Automation), notified vide advertisement notice dated 05.08.2017, to its logical conclusion by according consideration to all the eligible candidates who have participated in the selection process, provided there is no legal impediment or a contrary direction from any Court of competent jurisdiction.

Ordered accordingly. Let the matter be considered and appropriate decision taken by the respondents within a period of four weeks from the date a certified copy of this order is served upon them. It is, however, made clear that this Court has not expressed any opinion on the eligibility or otherwise of any candidate including the petitioner.