RAVINDER KUMAR Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) This intra Court Appeal, for short appeal is directed against the judgment/final order passed in writ petition, SWP no. 1613/2013, on 1/11/2019, for short impugned judgment, whereby the writ petition filed by the respondent no. 4 has been allowed and the order No. Home-102(P) of 2012 dtd. 9/2/2012 has been quashed to the extent respondents 4 and 5, appellants herein, had been placed over and above the petitioner/respondent no. 4 herein, and the official respondents had been directed to re-frame the seniority of the petitioner/respondent no. 4 and respondents 4 and 5/appellants along with other appointees figuring in Order No. 2250 of 1995 dtd. 12/8/1995, by placing them at an appropriate place permissible under rules and in consequence thereof necessary benefits including promotion, that accrue due, be granted to the petitioner/respondent no. 4 and respondents 4 and 5/appellants, respectively.

(2.) The events that led to the filing of this appeal are taken note of, in the first instance, thus:

(3.) The appellants and the respondent no. 4 are stated to have been appointed as Prosecuting Officers vide Order No. 2250 of 1995 dtd. 12/8/1995. The appellants figure in the appointment list at serial no. 4 and 10 respectively, while as the respondent no. 4 figures therein at serial no. 02.