NELOFAR RASHID Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner through the medium of the present petition has impugned order dtd. 5/9/2017 to the extent that directions have been issued by the learned Sub Judge Pattan (hereinafter referred to as the trial court), for treating the suit filed by respondent no. 7 as an appeal to the selection of the petitioner herein, and further the Deputy Commissioner has been directed to decide the same within a period of 15 days.

(2.) The only issue raised by the petitioner in the present petition is with regard to jurisdiction vested with the learned trial court to pass such directions as mentioned above.

(3.) Response has been filed by respondent no 7, in which besides narrating the factual aspects of the matter, objections with regard to maintainability of the petition have also been raised without specifying the details herein.