SURESH SHARMA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner, in this petition, has, inter alia, prayed for the following reliefs:

(2.) The short grievance of the petitioner, as projected in this petition, is that respondent No. 3 and 4 have, by concealment of material facts and by playing fraud have obtained category certificates and on the basis thereof have succeeded in getting accelerated promotion.

(3.) Before adverting to the challenge made to the impugned certificates and the impugned orders, it would be appropriate to, briefly, notice few material facts.