UMESH SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) THESE Letters Patent Appeals have been preferred against the judgement dated 7.8.2002 passed in SWP No. 525/2000. Whereby Learned Single Judge while disposing of the writ petition has quashed the appointments of respondents 7 to 20 except the appointment of the respondent -Rashpal Singh having been appointed by the respondents on compassionate -grounds.

(2.) RESPONDENT No. 3 Director of Horticulture Department appointed the respondents 7 to 20 and the appellants in LPA(SW) 152/2003 as Mali. Notification of advertising the post was also issued for filling up the vacancies. The petitioners in the writ petition pleaded that they applied for the said posts and came to know that posts have already been filled up appointing respondents No. 7 to 20 of the writ petition. They approached the Court for quashing the selection. The Learned Single Judge after hearing the learned counsel for the parties and considering the rival contentions quashed the selection and directed that the posts be filled up in accordance with law.

(3.) THE order under appeal passed by the Learned Single Judge in writ petition SWP No. 525/2000 has been challenged by both the appellants and the respondents.