IMTIYAZ KHALIQ BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent Rules is directed against judgment and order dated 25.07.2008 passed by the learned Single Judge while disposing of SWP no. 194/2007, relatable to the instant appeal.

(2.) THE appellants have approached the Writ Court with a claim that they were substantive holder of the post of Managers in J&K Project Construction Corporation-respondent no.2 and were entitled for promotion to the next higher post in the hierarchy, namely, General Manager. They also sought relief against continuation of appointments by deputation on the posts of Deputy General Managers by some others which has been justified on the basis of existing draft rules. The learned Single Judge, after noticing the aforesaid factual position, disposed of the writ petition by observing as under:-

(3.) THE substantive relief already stands granted and we do not feel that any useful purpose would be served by keeping this appeal pending.