YASMEENA AKHTER Vs. STATE & ORS.

JUDGEMENT

(1.) By consent of the learned counsel for the parties, this writ petition is taken up for final disposal.

(2.) The petitioner has called in question the re-advertisement notice dated 21.05.2012 and also the orders passed by the learned Sub-Judge, Anantnag, in case titled Aijaz Ahmad and anr. v. State and others, on the grounds taken in the memo of writ petition.

(3.) Respondents have filed the reply and have resisted the writ petition.