BASHIR AHMAD NAJAR Vs. STATE

JUDGEMENT

(1.) The short controversy projected is as to whether the age for eligibility is to be determined on 1st. January of the year of notification or as on the date of notification.

(2.) The controversy has already been set at rest in three judgments delivered by the Division Bench of this Court in following cases:

(3.) In the above referred three judgments, in essence it has been held that Article 37 of the Jammvi & Kashmir Civil Service Regulations governs the determination of age, which provides that minimum and maximum age limit is to be determined as on 1st of January of the year.