LAWS(J&K)-2010-9-10

AJAY GUPTA Vs. STATE OF JANDK

Decided On September 16, 2010
AJAY GUPTA Appellant
V/S
STATE OF JAMMU AND KASHMIR Respondents

JUDGEMENT

(1.) The petitioners, ten in number, were selected as Stock Assistants by the Jammu and Kashmir Services Selection Board against available vacancies in the Animal Husbandry Department of the State Government, in the year 2002.

(2.) Pursuant to the directions of the Administrative Department, they were ordered to undergo one year's Stock Assistant Training Course in the Stock Assistant Training School, Beli Charana, Jammu, on payment of Stipend, under rules, vide Director, Animal Husbandry Department, Jammu's Order dated 05.09.2002.

(3.) After the completion of training, they were formally appointed as Stock Assistants in the pay scale of Rs. 3050-4590 vide Directorate of Animal Husbandry Department, Jammu's Order of 07.10.2003.