STATE OF J&K Vs. RENU MAHAJAN

JUDGEMENT

(1.) Tashi Rabstan, J 1. These Letters Patent Appeal are directed against the common judgment and order dtd. 30/1/2018 passed by the learned Single Judge in SWP No.1042/2014 and SWP No.309/2016, whereby the learned Single Judge while allowing the writ petitions quashed the impugned seniority list issued vide Government Order No.2129-LD (Estt) of 2015 dtd. 20/7/2015 to the extent of writ respondent-Nazir Ahmad Thakur and writ petitioner-Renu Mahajan, shown at seniority position No.1 and No.2 respectively in category-D (Legal Assistants); with a further direction to writ respondent No.1 to redraw the seniority list by showing writ petitioner-Renu Mahajan at seniority position No.1 and writ respondent-Nazir Ahmad Thakur at seniority position No.2 in category-D (Legal Assistants).

(2.) Heard learned counsel appearing for the parties, considered their rival contentions and also perused the appeal files.

(3.) The bone of contention between appellant-Nazir Ahmed Thakur and respondent-Renu Mahajan is that as to who among them is senior in the category of Legal Assistant (earlier Public Law Officer) in the pay scale of Rs.2000.003200.