MANZOOR AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS appeal has been preferred by six petitioners against the judgment and the order dated 29 -6 -1997 passed by learned single Judge in SWP No.817 -22/ 1996, dismissing the writ petition.

(2.) THIS case has a chequerred history and the facts leading to the filing of the present appeal may be summarily recited.

(3.) CASE of the petitioners as alleged in the writ petition is that the petitioners are working against following posts: -