PANKAJ SHARMA Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) I.A. 1 of 2007 in and S.L.P. (C) No.CC No. 5233 of 2007 seeking permission to file SLP is allowed.

(2.) Leave granted in all the Special Leave Petitions.

(3.) The present appeals are filed against the judgment and order passed by a Single Judge of the High Court of Jammu and Kashmir on November 10, 2006 in Original Writ Petition No. 442 of 2005 and cognate matters and confirmed by the Division Bench on December 28, 2006 in Letter Patent Appeal (OW) No. 70 of 2006. By the said order, the learned Single Judge partly allowed writ petitions filed by the peti tioners and issued certain directions to Jammu and Kashmir Public Service Commis sion.