SANJEET KUMAR SHARMA Vs. HIGH COURT OF J&K

JUDGEMENT

(1.) ALL these writ petitions raise identical question of law and fact, therefore, these are being taken up together and are being disposed of by a common judgement.

(2.) PETITIONERS in all these cases applied in response to advertisement issued by the High Court of Jammu and Kashmir calling for applications for the post of data entry operators. It appears that after in response to such notice petitioners alongwith other candidates had applied and they were asked to appear for test and interview. Thereafter, as many as eight persons were appointed at Jammu Wing of the High Court vide Order No. 347 of 1995 dated 26.8.1995 and nine number of person were appointed at Srinagar Wing of the High Court vide order Nos. 91 of 1997 dated 12.6.1997 and no. 1082 of 1998 dated 30.3.1998.

(3.) SUNIL Kumar Thappa, who was appointed at Jammu Wing vide order dated 26.8/1995 left the job in his place Vikas Bharti petitioner was appointed vide order no. 346 dated 14.10.1996.