BUSHAN LAL KOUL Vs. CHAIRMAN AIRPORT AUTHORITY

JUDGEMENT

(1.) By virtue of this judgment, the present petition pending for about 20 years shall be put to quietus.

(2.) Petitioner has invoked writ jurisdiction of this Court, under Article 226 of the Constitution of India, read with Sec. 103 of the Constitution of erstwhile State of J&K, for issuance of appropriate writs for fixation of his seniority, proper placement in the final seniority list and consequential release of his retrospective promotional benefits.

(3.) Be it noted that petitioner passed away during the pendency of writ petition and legal representatives were brought on record.