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Judgment
The Writ petition has been filed for the following relief:-
(A) Mandamus commanding the respondents to refrain from acting upon notice published in newspaper on 29.09.2014 and 13.01.2015 to the extent of appointment of Lab. Tech posts under NRHM scheme in Health Block Shopian.
(B) By issuance of an appropriate writ, order or direction, respondents may be commanded to conduct a fresh process of selection treating the earlier one as non-est in- effective and inoperative, pursuant to advertisement notice dated 29.09.2014 and 13.01.2015 separately, independent of each other.
Heard Mr. Mir Manzoor, Adv. for the petitioners and Mr. M. I. Dar, AAG for the respondents.
Grievance of the petitioners is that advertisement notice dated 29.01.2014 and 13.01.2015, were issued for the appointment to the posts of Lab Assistants/Lab Tech and pharmacists in the Health Department under National Rural Health Mission (NRHM) in Block Shopian. The two petitioners are the contenders for the said posts. On 9th September 2015, respondents published the list of eligible candidates in the Daily News Paper for conducting the screening test. Thereafter, the screening test was postponed which was scheduled to be held on 15th March 2017.
Petitioners allege that the list issued by the respondents for conductance of screening figures the ineligible candidates. It is stated that one Showket Hussain Naik and Mushtaq Ahmad Wani were not shown in the list of eligible candidates but were called for the screening test, published in the local daily newspaper.
Learned counsel for the petitioners states that petitioners are having the apprehension that the persons will get appointment who are not lawfully eligible or entitled to get the appointment. This is the sum and substance of the instant writ petition.
In this regard, petitioners have made a representation to the Chief Medical Officer, Shopian dated 23rd March 2017. It is further pleaded that mandamus be granted commanding the respondents to refrain from acting upon the notice published in newspaper on 29.09.2014 and
13.01.2015.
Mr. Dar, learned AAG states that first relief cannot be granted as the same has become infructuous by afflux of time because the authorities have already published the date of screening test to which petitioners have participated and therefore, the question of granting the said relief does not arise. The only issue that can be considered is whether representation dated 23rd March 2017, is having any substance, alleging that two persons were wrongly called for the screening test. This is a matter of record, if there is any substance in the representation made by the two petitioners, same will be considered by the Authority concerned. The relief sought by the petitioner in the writ petition cannot be granted.
However, Chief Medical Officer, Shopian is directed to look into the matter and dispose of the representation, if any, filed by the two petitioners
expeditiously.
The writ petition is disposed of along with connected MPs.