KOUSHAL KUMAR KHAJURIA Vs. STATE

JUDGEMENT

(1.) Vide notification No.

(2.) Petitioner belongs to the category Resident of actual Line of Control (for short 'A.L.C'). Since no post was advertised in the category A.L.C, the petitioner applied as against the open merit category, but at the same time filed the instant writ petition with the following prayer:-

(3.) It is pleaded that from 28th of June' 1994 when The Jammu and KashmirReservation Rules, 1994 came into force, the 14 posts of Lecturer in Pediatric havebeen filled from time to time with the following breakup: <FRM>JUDGEMENT_491_JKJ3_2011_2.html</FRM>