ISHFAQ AHMAD BEIGH Vs. STATE

JUDGEMENT

(1.) In terms of order dated 20th November 2013, writ petition (S.W.P. No. 2230/2011) was directed to be clubbed and listed alongwith S.W.P. No. 1114/2013. The subject matter in both the petitions relates to filling up of one Rehbar-e-Taleem (Math stream) position as has become vacant due to termination of services of one of the selected candidates.

(2.) Considered.

(3.) With the consensus of learned counsel for the parties, both the petitions are taken up for final disposal.