LAWS(J&K)-2014-5-10

MOHAMMAD ASHRAF SHAH Vs. STATE

Decided On May 16, 2014
Mohammad Ashraf Shah Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Following reliefs are sought in this writ petition :

(2.) Respondents 1 to 3 have filed the Reply Affidavit.

(3.) The only issue involved in this case is as to whether the petitioner should be paid the retiral benefits by treating him to have been appointed on the post of Secretary, Legislative Council.