TANVEER AHMAD KHAN Vs. JK BOSE

JUDGEMENT

(1.) In the instant petition filed under Article 226 of the Constitution, petitioner implores for the following reliefs: -

(2.) The facts as averred in the petition under the shade and cover of which reliefs aforesaid are being claimed are that the petitioner is an employee of the respondent Board of School Education (for short 'the BOSE?) holding the post of orderly. The services of the petitioner as that of the other employees of the BOSE are stated to be regulated and governed among others by Jammu and Kashmir Civil Service Regulations (CSR) and Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 (CCA Rules).

(3.) It is being stated in the petition that the petitioner was posted in the secrecy unit III KD in the year 2014 and during his posting, as such, in liaison room of the said sec. , it got revealed that one candidate namely Aadil Gojray had in connivance with some officials of the BOSE written answers on his already evaluated answer sheet. The petitioner states to have detected the fraud and brought into the notice of the higher authorities of BOSE.