RAKESH SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of all these writ petitions, petitioners seek following reliefs (wherever applicable in each respective writ petition) as per their respective disciplines and respective Government Polytechnic where they are engaged on academic arrangement for fixed term basis:

(2.) The writ petitions are admitted. Post admission notice.

(3.) Mr. Ajay Sharma, Additional Advocate General accepts notice on behalf of respondents.