DEEBA FARHAT Vs. STATE OF J&K

JUDGEMENT

(1.) NUMBER of writ petition were submitted challenging the order of respondent No. 1, cancelling the State Government Order No: 951 - HME of 2001 dated 01.03.2001 and communication No: U -12012/23/90 -ME(P) dated 26/28 -2 -2001 of the Central Government.

(2.) AS it was felt that important question of law and public importance are involved, which require determination by a larger Bench, the writ petitions were referred, under the directions of Lord Chief Justice, to this Division Bench for adjudication.

(3.) IN order to understand to controversy, facts which are identical and almost similar in all the writ petitions are reflected from OWP No: 366 of 2001.