NIRMAL SINGH BALI Vs. MOHD YOUSIF

JUDGEMENT

(1.) Respondents Writ Petition SWP No. 921/2010, seeking issuance of Command to the State-Respondents to settle their seniority taking into account the date of their passing the Prescribed Examination in terms of the Jammu and Kashmir Excise and Commercial Taxation (Departmental Examination) Rules 2006, was allowed by a learned Single Judge of this Court vide judgment and Order dated 07-07-2010.

(2.) The Appellants, who were not party Respondents to the Respondents Writ Petition, were granted permission to appeal against the judgment delivered in the Writ Petition. As all the Appeals preferred against the judgment of the Writ Court raise same question of law, so these were taken up for joint consideration.

(3.) The un-disputed facts, necessary for the disposal of these Appeals, may be stated thus: