ISHRO DEVI Vs. SUPRIYA BHAN

JUDGEMENT

(1.) OUT of the above mentioned Letters Patent Appeals filed under Clause 12 of the Letters Patent of this Court, Letters Patent Appeal No. S of 1977 and Letters Patent Appeal No. 11 of 1977 arises out of the judgment by learned Single Judge of this Court in Writ Petition No. 52 of 1973 and Letters Patent Appeal No. 9 of 1977 and Letters Patent Appeal No. 10 of 1977 arise out of the judgment in writ Petition No. 84 of 1973. Both of the said writ petitions were disposed of by judgment dated March 31, 1977. Parties in both the writ petitions, out of which four Letters Patent Appeals quoted above have been filed challenged Government Order No. 395 -MD/G of 1973 dated May 5, 1973. The learned Single Judge on rte basis of judgment in Writ Petition No. 52 of 1973 disposed of Writ Petition No. 84 of 1973, whereby Government order No. 395 -MD/G of 1973 mentioned above has been quashed, hence the appellants being aggrieved against the judgments of the learned Single judge respectively filed these Letters Patent Appeals. The questions of law and facts being identical were heard together with Letters Patent Appeal No. 11 of 1977 and are disposed of by the single judgment in the said Letters Patent Appeal.

(2.) DETAILED facts are narrated by the learned Single Judge in the judgment of writ Petition No. 52 of 1973, which are summarised for the disposal of the present Letters Patent Appeals as under: -

(3.) IN terms of proviso to Rule 7 of the Jammu and Kashmir Civil Services (Decentralization of and Recruitment to Non -gazetted (Cadres) Rules, 1969, the Government vide its order No. 2158 -GD of 1970 dated August 22, 1970 constituted the Departmental Promotion Committee for Jammu Division as under: -