HARVINDER SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) The Letters Patent Appeal (LPA) is directed against judgment and order dated 31.12.2007 passed by the learned writ Court in SWP No. 2186/2001. Facts necessary for disposal of LPA are summarized as under:

(2.) It is this order which is called in question by the appellant-writ petitioner in this LPA.

(3.) Learned counsel for the appellant-writ petitioner while referring to the material placed on record submitted that respondents No. 3 and 4 were not eligible on the last cut-off date viz. 31.07.1997 as they were lacking the eligibility qualification on the said date because the result of their examination was declared by the concerned institution on 12.10.1997. Learned counsel submitted that on this date the respondents acquired eligibility qualification. Learned counsel submitted that ineligible candidates have been subjected to selection process and appointed on the post of Junior Engineers (Electrical). Learned counsel, accordingly, prayed for allowing the appeal and setting aside the impugned judgment.