GH. MOHI-UD-DIN MALIK Vs. STATE

JUDGEMENT

(1.) Petitioners have questioned Govt. Order No. 218-F of 2010 date 28.07.2010 issued by respondent No. 2, on the grounds taken in the memo of writ petition.

(2.) Precisely the case of petitioners is that they are senior to private respondents but despite being eligible they have not been promoted, which has adversely affected their rights, accordingly, it is prayed that the Impugned order be quashed,

(3.) In the reply filed, respondents 1 to 4 have specifically averred that the impugned order came to be passed in terms of judgment dated 19.7.2010 passed by this Court. Further it is averred that private respondents have not been promoted at all as required by Rule 2(h) of J&K Civil Services (Classification, Control & Appeal) Rules, 1956, the impugned order came to be passed for smooth running of executive functions of the department and the department is making promotions strictly as per rules.