RAKH PAL Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioner on the grounds urged in the writ petition seeks following relief:

(2.) Respondents in their reply have refuted the petitioner's claim on the ground that as the petitioner had not been exonerated from his alleged role in manipulation of record relating to recruitment of Forest Guards/Forest Protection Guards in District Doda, in the year 2007, when his colleagues were considered and favoured with promotion, he could not claim promotion from said date.

(3.) Heard. Considered.