J&K ENTREPRENEURSHIP DEVELOPMENT INSTITUTE Vs. RAHEELA NAZIR

JUDGEMENT

(1.) We have heard learned counsel for parties and considered the matter.

(2.) A writ petition [WP(C) no.988/2021] filed by Raheela Nazir and others (writ petitioners) was allowed by learned Single Judge vide judgement dtd. 27/10/2022, directing respondents therein to complete the process of regularization of the services of writ petitioners against the posts on which they have been appointed with effect from the date they have successfully completed their two years' contractual service with all consequential benefits and pass appropriate orders within a period of two months.

(3.) Against the Writ Court judgment dtd. 27/10/2022, the appellants ' review petitioners herein, directed a Letters Patent Appeal [LPA no.55/2023]. This Court upon considering the case set up by appellants, hearing learned counsel for parties and after going through the impugned judgement, found that Writ Court judgement did not call for any interference and resultantly dismissed the appeal vide judgement dtd. 10/4/2023.