Rajinder Singh Dogra, Member J
1. The present Original Application has been filed by the applicant under Section-19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:-
i. To command and direct the respondents to issue appointment order for the post of Inspector Finance under ESM Category in view of his selection vide select List no. JKSSB-Scry/11/2024-03 (7475020) dated 10.05.2024 pursuant to notification vide notification no. 04 of 2020 dated 16.12.2020.
Any other order or direction which this Honble Tribunal deems appropriate and considers the applicant entitled thereto be also issued.
2. The applicant seeks a direction for issuance of appointment order as Inspector, Finance Department, UT Cadre (ESM Category), vide Notification No. 04 of 2020 dated 16.12.2020. Having qualified the written exam and interview, he was selected vide Select List No. JKSSB-Scry/11/2024-03 (7475020) dated 10.05.2024.
3. One Raghubir Singh S/o Ram Singh challenged the selection in OA No. 569/2024 before this Tribunal (Raghubir Singh & Ors. v. UT of J&K), securing an interim stay on 28. 05.2024. This Tribunal dismissed the OA on 08.10.2024 (with Rs. 10,000 costs), directing respondents to fill the post per rules.
4. Raghubir Singh filed a writ before the Honble High Court of J&K and there no interim stay was granted. The applicant filed contempt petition CCP No. 378/2025 for implementation of judgment dated 08.10.2024; Finance Department countered it was not a party in OA No. 569/2024.
5. Now, the grievance of the petitioner is that despite vacation of interim stay and OA dismissal, no appointment order issued, causing hardship, seniority loss, and service benefits denial. No subsisting interim order bars the post.
6. Learned counsel for the applicant contends that a satisfactory disposal would be to treat this Original Application as a representation and to have it decided within a fixed timeframe.
7. In light of the foregoing, and given the limited prayer before the Court, it is appropriate to dispose of the Original Application with a direction to the respondents to treat a copy of this Original Application as a formal representation of the applicant for issuance of appointment order for the post of Inspector Finance under ESM Category in view of his selection vide select List no. JKSSB-Scry/11/2024-03 (7475020) dated 10.05.2024 pursuant to notification vide notification no. 04 of 2020 dated 16.12.2020.
8. Respondents shall pass a reasoned and speaking order after considering the applicants case and communicate a copy of the order to the applicant forthwith.
9. Respondents shall complete the entire exercise within six weeks from the date of receipt of a certified copy of this order.
10. In view of the foregoing, the Original Application is disposed of with the above directions. No order as to costs.
