MOHAN LAL Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner is aggrieved against the action of respondents whereby he has not been given job in pursuance of the select list prepared by the respondent No. 2.

(2.) The facts in brief are, as under :

(3.) It is seen that the writ petition is pending in this Court since September, 1994. The Respondents have not filed any objections.