J&KSSRB Vs. NEELAM GUPTA

JUDGEMENT

(1.) Three writ petitions were disposed of by one common judgment against which three letters patent appeals have been filed. These appeals have been considered and are being disposed of by this common judgment.

(2.) Respondents/writ petitioners in whose favour judgement have been passed in the year 2002 have yet to reap the benefits accrued thereunder.

(3.) In the year 1996-97, posts of Physical Education Teachers were advertised by the appellant-Board wherein and whereunder candidates possessing prescribed qualifications were informed to file application forms to seek consideration for being selected and appointed on the said post. The selections made by the appellant-Board in different districts were called in question in writ petitions which were disposed of by the common judgment by the learned writ court, which are the subject matter of these appeals.