RAFIQ BABA Vs. STATE OF J&K

JUDGEMENT

(1.) In SWP. No. 728/2011, the appellant sought following reliefs:-

(2.) The appellant/writ petitioner responded to the Advertisement Notice which was published in daily Newspaper in its edition dated 9th March, 2010 and sought consideration for being selected and appointed on the post of Boat Keeper. The appellant/writ petitioner being not selected and appointed on the said post filed writ petition in which he sought the reliefs which are reproduced hereinabove.

(3.) After consideration of the writ petition and hearing the learned counsel for the parities, the learned Writ Court, vide its Order and Judgment dated 26th July, 2013, dismissed the writ petition. It is this order and judgment which is called in question in this Letters Patent Appeal.