SHEIKH JAVEED AHMAD Vs. STATE OF J&K

JUDGEMENT

(1.) Leave Granted.

(2.) These appeals question the correctness of a judgment and order dtd. 11/7/2014 passed in OWP (PIL) No.861 of 2010 and the order dtd. 30/3/2018 in RPIL No.43 of 2014 as well as the order dtd. 30/3/2018 in RPPIL No.43/2014, by the High Court of Jammu and Kashmir at Srinagar, whereby appointments as Assistant Professors, granted to the appellants herein, namely, Dr. Sheikh Javeed Ahmad & Dr. Abdul Hamid Rather, were set aside as being incompatible with the rules and regulations, and the reviews sought thereagainst being dismissed as well. At the outset, we note an order of this Court passed on 3/11/2023-

(3.) Shorn of unnecessary details, the factual backdrop of these appeals is as under :