NISHA SARAF Vs. ANIL RAZDAN AND ORS.

JUDGEMENT

(1.) As against the judgment dated 17.11.2012 passed by the learned Single Judge in SWP No. 273/2009 and SWP No. 1856/2011, five appeals bearing LPA(SW) No. 116/12, LPA(SW) No. 117/12, LPA(SW) No. 56/13, LPA(SW) No. 69/13 and LPA(SW) No. 70/13 have been filed. Operative part of the impugned judgment reads as follows:

(2.) Essentially dispute arose when in terms of Order No. 667, dated 24.11.2008, in Smt. Nisha Saraf was temporarily promoted as Sec. Officer (Computer) and adjusted as Dy. Registrar (Computer) in her own pay and grade, Shri Sanjay Kumar Bhat as Assistant Registrar (Computer) and Shri Sanjay Kumar Verma as Sec. Officer (Computer) were adjusted in their own pay and grade.

(3.) Shri Anil Razdan and Smt. Neelam Kumari, aggrieved thereof had filed representation. Delay in response prompted them to file the petition bearing SWP No. 273/2009, titled Anil Razdan and another v/s. High Court of J&K and Ors. wherein it is projected that Smt. Nisha Saraf, Sanjay Kumar Sharma and Sanjay Verma do not possess the requisite qualification for promotion.