STATE OF J&K Vs. S N KAUL

JUDGEMENT

(1.) THIS is an appeal under the Letters Patent against a judgment of Bhat J. quashing the orders of the Government dated 9 -3 -1964 and 21 -10 -1962.

(2.) THE facts giving rise to the present appeal are as follows : -

(3.) BEFORE the learned Single Judge the Advocate General had argued three points. In the first place, he contended that the respondent was promoted to the post of a supervision in a purely temporary capacity and was, therefore, not entitled to the protection afforded by section 126 of the State Constitution (Art 311 of the Indian Constitution).