LAWS(J&K)-2013-7-5

LATIEF AHMAD Vs. STATE

Decided On July 16, 2013
Latief Ahmad Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Order No. f (Legal-KD)/B/2011 dated 25th July, 2011 issued by Joint Secretary Legal/Cert. (KD) of the Jammu & Kashmir State Board of School Education, Bemina Campus, Srinagar is called in question in this writ petition, which is taken note of: <FRM>JUDGEMENT_92_TLJ&K0_2013_1.html</FRM>

(2.) Respondent-Board Authorities have filed reply affidavit/objections.

(3.) The petitioners had earlier approached this Court by filing OWP.No. 478/2007, which petition was disposed of by the Court vide its Order dated 27th December, 2010. The operative part of the order is taken note of: