STATE OF J&K Vs. GHULAM HASSAN BHAT

JUDGEMENT

(1.) The instant appeal has been taken up on board with the consent of the learned counsel for the parties for final disposal.

(2.) The appeal has been filed under Clause 12 of the Letters Patent by the State of Jammu and Kashmir and its officers challenging the judgment and order 03.08.2009 rendered by a Learned Single Judge of this Court holding that the writ petitioner-respondent was entitled to be considered for regularization. Feeling aggrieved, the State and its officers have challenged the view of the Learned Single.

(3.) Few facts may first be noticed for deciding the controversy at hand.