Jammu & Kashmir High Court - Srinagar Bench
Tamseel Hussain Khan vs J&K; Khadi And Village Industries And ... on 2 April, 2018
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 35
Regular
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 423/2018
Date of order: 02.04.2018
Tamseel Hussainn Khan vs J&K Khadi and village Industries and ors
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
Appearing Counsel:
For Petitioner(s)/Appellant(s): Father of the petitioner present.
For Respondent(s): Mr. B. A. Dar, Sr. AAG
Mr. Zahoor Malik, Adv. for 1 to 4 Despite service, respondents 5 to 8 have chosen not to appear. Petitioner questions the selection and appointment of the private respondents against the post of Executive Officer issued vide notification No. KVIB/Adm/Misc-655/7252 dated 20.02.2018 under the open merit category, on varied grounds with particular reference that the selection process was initiated by violating all the norms and laws on the subject.
It is further submitted that the official respondents have made selection without following the law. Petitioner's father has further submitted that noticing hue and cry raised by the aggrieved candidates, the Government has constituted a High Level Committee for conducting enquiry in the matter.
It is submitted that the High Level Committed is headed by Mr. R. K. Goel, Principal Secretary to Government Home Department, which has been constituted for conducting the enquiry. The Committee shall collect the selection records from the office of the respondent- Khadi and Village Industries Board and on the basis of examination of the records, Committee to expedite their enquiry within one month. The respondents are directed to supply photocopies of the selection records before this Court.
The respondents 5 to 8 shall not be given benefit arising out of the selection/appointment till next date before the Bench. In the meanwhile, respondents 1 to 4 shall file the reply.
Mr. B. A. Dar, learned Sr. AAG, who is incidentally available in the Court, is asked to apprise the Principal Secretary to Government, Home Department, about the orders passed by this Court today, so as to enable him to submit the compliance.
Copy of this order be provided to Mr. Dar, Sr. AAG, under the seal and signature of the Reader.
List on 07th May, 2018.
(Ali Mohammad Magrey) Judge Srinagar 02.04.2018 Imtiyaz