STATE AND ANR. Vs. TANVEER IQBAL & ORS.

JUDGEMENT

(1.) These batch of appeals under Clause 12 of the Letters Patent are directed against the judgment dated 08.11.2013 passed by learned Single Judge where under batch of writ petitions as referred to in the title of the judgment have been decided.

(2.) In all the writ petitions so disposed of vide judgment impugned, quashment of Govt. Order No. 743-GAD of 2011, dated 24.06.2011 has been sought. In terms of said order, final seniority list of the officers appointed to the Time Scale of the Jammu and Kashmir Administrative Services (hereinafter for short referred to as KAS) between 01.01.2004 to 01.12.2008 as it stood on 01.01.2010, has been notified. By the same order it has been made clear that any officer, who may feel aggrieved with his placement in the seniority list, may file a review petition before the Government through General Administration Department within a period of 15 days from the date of issue of the order.

(3.) Keeping in view the grievances and the magnitude of its impact on the future prospectus of the writ petitioners, both the parties have filed instant batch of Letters Patent Appeals, same stand clubbed for final disposal.