Jammu & Kashmir High Court
Rakesh Roshan vs State Of J&K; & Others on 9 November, 2017
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.846/2007
MP No.1205/2007
Date of order: 09 .11.2017.
Rakesh Roshan v. State of J&K & others.
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge
Appearing counsel:
For the Petitioner(s) : None.
For the Respondent(s) : Mr. F.A.Natnoo, Advocate R-2 & 3.
Ms. Aarti Behl, Advocate vice Mr. Ajay Abrol, Advocate for R-17.
The petitioner in this petition has challenged the select list of Assistant Engineer (mechanical) in Public Works Department published vide notification dated 22.02.2007 in 'Daily Excelsior" in its addition dated 25.02.2007. From the perusal of the minutes of the proceedings in this case, it would transpire that this Court while issuing notice to the respondents returnable within two weeks vide order 07.05.2007 had declined to grant any interim stay of the select list and has issued notice only in the CMP.
Learned counsel appearing for the Public Service Commissioner states that the select list under challenge had already been acted upon and the appointment orders too had been issued when the writ petition was filed. He also contends that the writ petitioners did not challenge the appointment of private respondents.
Be that as it may, it is clear that this writ petition was filed in the year 2007 and same has since been acted upon and the respondents, whose selection has been challenged, have been appointed and have been continuously working. For this reason, the petitioner appears to have lost interest to prosecute this writ petition, which otherwise has become infructuous by efflux of time.
No useful purpose would be served by keeping this petition pending, therefore, this writ petition along with connected MP is dismissed as having been rendered infructuous.
(Sanjeev Kumar) Judge Jammu 09.11.2017 Vinod.