Wajahat Hussain vs Union Territory Of J&K &
2021 Latest Caselaw 792 j&K

                                            Sr. No. 135
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                    WP(C) No. 1508/2021
                                                      CM No. 5981/2021

Wajahat Hussain                                 .... Petitioner/Appellant(s)

                                 Through:-      Mr. M. K. Sharma,
                                                Advocate

                           V/s

Union Territory of J&K &                                 .....Respondent(s)
ors.

                                 Through:-      Mr. Raman Sharma, AAG

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

01. Petitioner has got appointed as Special Police Official (SPO) by

the respondents in the year 1997 and joined his services in District Rajouri

and since then, he is discharging his duties. Dy. Superintendent of Police

(OPS) Rajouri recommended his case vide a letter dated 14.10.2010

mentioning therein the details of anti militancy operations.

02. Grievance of the petitioner is that the respondents are absorbing

the SPOs as constables in JKP on operational ground but the case of the

petitioner has not been considered till date.

03. Reliance has been placed on a judgment of this Court in SWP

No. 1648/2003 titled Gulsad vs. State & ors. wherein the State was

directed to accord consideration to the cases of the candidates.

04. Petitioner has also moved a representation for considering his

claim before the respondents but the same has not been decided as yet.

Counsel for the petitioner submits that the petitioner would be satisfied if

the writ petition is disposed of by directing the respondents to accord

consideration to the petitioner's representation for appointment as

constable as has been given to the similarly situated SPOs within some

stipulated time. To this, Mr. Sharma, learned AAG has no objection.

05. In view of the above, this writ petition is disposed of by

directing the respondents to accord consideration to the petitioner's

representation for appointment as constable as has been given to the

similarly situated SPOs in accordance with law within a period of eight

weeks from the date copy of this order is made available to the respondent

concerned.

06. This writ petition is disposed of alongwith connected

application(s).

(Sindhu Sharma) Judge JAMMU 02.08.2021 RAM MURTI Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

RAM MURTI 2021.08.03 17:35 I attest to the accuracy and integrity of this document