SERVICE SELECTION BOARD, J&K Vs. ULFAT JAN

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 20th April, 2006 passed by 3rd Additional Munsiff, Srinagar, in a case titled Ulfat Jan and others Vs. Services Selection Board and others, whereby and where -under application of petitioners -defendants for setting aside the exparte proceedings came to be dismissed.

(2.) HEARD . It appears that plaintiffs -respondents filed a suit before the learned District Judge, Srinagar, for passing a decree of declaration and permanent injunction on the grounds taken in the memo of plaint.

(3.) SUMMONS came to he issued to defendants. In response defendants -petitioners caused appearance and were directed to file written statement. Defendants -petitioners failed to file written statement and their defence came to be struck -of in terms of Order 8 Rule 10 Civil Procedure Code, hereinafter for short CPC vide order dated 24th May, 1999 and the respondents -plaintiffs were directed to lead evidence. Thereafter, it appears that exparte proceedings came to be drawn against the defendants -petitioners.