STATE OF J&K Vs. SHAIDA PARVEEN

JUDGEMENT

(1.) Heard Mr. Faheem Nissar Ahmad, learned GA for the appellants and Mr. M. A. Qayoom, learned counsel for the respondent.

(2.) The State of Jammu and Kashmir and others have preferred this appeal under Clause 12 of the Letters Patent against the judgment and order dtd. 17/4/2017 passed by the learned Single Judge deciding SWP No.419 of 2013 : Shahida Parveen v. State of J&K and others.

(3.) The petitioner-respondent in the above writ petition claimed redesignation of the post of Librarian as Chief Librarian with effect from 19/10/1992 when she acquired five years experience as Librarian and a further relief to provide her with avenues of promotion from the post of Chief Librarian to any other higher post.