JASWANT KOUR Vs. STATE OF J&K

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dtd. 28/12/2018 passed in SWP No. 168/2014.

(2.) Briefly stated that the material facts are as under:

(3.) The petitioner, who was working earlier as a Teacher, came to be made incharge Lecturer in the discipline of Sanskrit vide Govt. Order dtd. 30/3/2013 in the OSC category. However, by virtue of Govt. Order No.71-EDU of 2014 dtd. 20/1/2014, the order dtd. 30/3/2013 passed in favour of the petitioner was withdrawn and by virtue of the same order, private respondent No. 5 was directed to be made as Incharge Lecturer under the OSC category. The petitioner/appellant herein being aggrieved of the said order challenged the same before the writ court, which, by virtue of the judgment and order dtd. 28/12/2018, dismissed the writ petition, which is now impugned in the present Letters Patent Appeal.