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Judgment
Gita Mittal, CJ
Learned counsel for the petitioners submits that she has no instructions in the matter.
Perusal of the record shows that the petitioners have prayed for quashing of the selection procedure/criteria adopted by the J&K Public Service Commission in determining relative merit of the candidates in the competitive test, main examination (written) and quashing of the select list which had been published by the Notification dated 26th September, 2011 so far as it relates to the respondent nos. 4 to 171. The petitioner has also sought quashing of the consequential appointment orders issued to these respondents.
By the order dated 31st December, 2001 the Public Service Commission was directed to provide full particulars of the selected candidates i.e. respondent nos. 4 to 171 to the petitioners. There is no record regarding the service of the respondent nos. 4 to 171.
No interim order was granted to the petitioners.
Clearly, the selection process was completed before the filing of the writ petition. The record also shows that the selection process had commenced as back as in the year 1999. Even in the order dated 17th April, 2013, it was noted that the controversy has lost its sheen because of afflux of time and had been rendered purely academic in character.
More than eight years have passed since the filing of the writ petition.
The record also shows that there has been no appearance on behalf of the petitioners on 1st August, 2016, 29th September, 2016, 19th November, 2016, 4th August, 2017, 22nd April, 2019, 9th August, 2019 and 16th August, 2019.
Nothing survives in this writ petition for adjudication. The same is dismissed alongwith connected MPs.