KRISHAN PAL Vs. STATE OF J&K

JUDGEMENT

(1.) THIS judgment disposes of SWP Nos. 2355/2003, 136/2004, 229/2004, 360/2004, 362/2004, 371/2004, 434/2004, 480/2004, 726/2004 and 1285/2004, as all these petitions arise out of the selection/recruitment of Constables/Followers in the newly created IRP Battalions of J&K Police Force made in the year 2003 against Advertisement Notice issued vide No.Pers/A -19/2003/5260 -5340 dated 25 -01 -2003.

(2.) RELEVANT facts for the disposal of this batch of writ petitions may be noticed.

(3.) DIRECTOR General of Police, Jammu and Kashmir, invited applications from the permanent residents of Jammu and Kashmir State (male candidates only) for the posts of Constables in IRP Battalions in the pay scale of Rs.2750 -4400 with usual allowances. Education qualification, age and physical standard for the above -mentioned posts were specified as under: