Ishfaq Tantray vs Mr. Simran Deep Singh And Ors
2021 Latest Caselaw 1013 j&K/2

                                                              Serial No. 12
                                                             After Notice list



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                  SRINAGAR

                                                CPLPA No. 20/2017
                                                CM No. 2024/2019



Ishfaq Tantray
                                                     ..... Petitioner(s)
                          Through: -
                 Mr. M. Ashraf Wani, Advocate
                                    V/s
Mr. Simran Deep Singh and Ors.
                                                   ..... Respondent(s)

Through: -

Mr. Mir Suhail, AAG

CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge Hon'ble Mr Justice Vinod Chatterji Koul, Judge

(ORDER) 06.09.2021

The petitioner is seeking implementation of the final order

passed by the Division Bench of this Court in LPA No. 184/2013

along with connected matter on 10.05.2013, in terms whereof this

Court while upholding the Judgment of the Single Bench, had

directed the respondent Board to procced with the selection afresh,

i.e., first to constitute the committees as required in terms of Rule

6(4) of the Rules of 2010 and to fix the criteria in tune with Rule 14

of the rules of 2010 and finalize the process of selection with

promptitude of the eligible candidates who have applied in response

to the three aforesaid advertisement notices.

The latest status report reveals that the Service Selection Board

has conducted the written examination on 20.12.2020, and no further progress is shown except reference is made of some representations

of candidates regarding the answer key, which is referred to the

Committee of experts.

The Board has taken eight long months to see the result of the

representations, which amounts to delay in implementation of the

direction passed by this Court. Delay itself amounts to contempt of

the Court. Court is not satisfied with the approach adopted by the

respondents for implementation of the order, therefore, the Chairman,

Service Selection Board, shall appear in person before the Court on

the next date of hearing, viz 09.09.2021.

List on 09.09.2021.

Registry to convey the order to Chairman, Service Selection

Board for appearance along with status report, copy whereof shall be

furnished to Mr. Mir Suhail, learned AAG for compliance.

                       (Vinod Chatterji Koul)           (Ali Mohammad Magrey)
                                Judge                           Judge
            SRINAGAR
            06.09.2021
           "Mohammad Yasin Dar"




MOHAMMAD YASIN DAR
2021.09.07 10:22
I attest to the accuracy and
integrity of this document