ASMAT ARA Vs. STATE OF J. & K.

JUDGEMENT

(1.) The present Letters Patent Appeal is preferred against the judgment and order dated 6th of June, 2013 passed by the writ court in S.W.P. No. 480/2012. At this stage, it would be relevant to submit in brief the facts leading to the filing of the present Letters Patent Appeal.

(2.) Appellant No. 1 came to be appointed as a contractual Lecturer in the year 2007 by virtue of order dated 25th of July, 2007.

(3.) Appellant No. 2 came to be selected and appointed as Assistant Programme Coordinators (Contractual basis) on a consolidated salary of Rs. 10,000/- per month in the Directorate of Distance Education.