IMTIYAZ AHMAD BHAT Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) The instant application has been filed by the applicants, seeking extension of time for affixing the stamp papers and the requisite court fee with the main petition.

(2.) On the set of facts and the grounds urged, coupled with submission made, the instant application is allowed and the applicants are permitted to make good the deficiency as and when Registry starts working in the regular form. CM is accordingly disposed of.

(3.) By the present writ petition, the petitioners have assailed the validity of advertisement notice bearing No. 02 of 2020 dated 6th of July, 2020, for short impugned advertisement, issued by the Respondent -Service Selection Board, whereby, online applications have been called from the eligible candidates for participating in the selection for against posts of Accounts Assistant (District Cadre) in the Rural Developments and Panchayati Raj under the provisions of Jammu and Kashmir's SO 127 of 2020 dated 20th of April, 2020