ASHOK KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) ALL these petition are dispoed of by a common judgment. The first three petitons, SWP No. 347/95, 306/95 and 401/95, challenge a circular dated 14.3.1995 which stands revoked by a subsequent Govt. Order No. 1603 -Edu of 1995 dated 3 -8 -1995 passed by the State respondent. That has rendered all the three petitions aforesaid infructuous which shall stand dismissed as such.

(2.) HOWEVER , in these three petitions, writ petitioners feel aggrieved of a counter action by the writ petitioners in SWPs No. 202/96, 1257/96 and 1370/96 in which in one of the petitions, petitioners have obtained stay order staying the operation of Govt. Order No. 1063 -Edu of 1995 dated 3.8.1995 and which had the consequence of reviving the Circular dated 14.3.1995 impugned in the first three petitions (SWP 347, 106 and 401 of 1995)

(3.) ALL the writ petitions seem to be raising a controversy about nothing. Writ petitioners are teachers in the Education Department and are aspirants for promotion to the posts of lecturer which is governed by Recruitment Rules (SRO -83/92) and J&K Civil Services (Classification, Contrl and Appeal), Rules, 1956(CCA Rules) and whereby seniority constitutes one of the essential fators. The mode of promotion prescribed for the post is 50% by promotion to the post from amongst the feeding categories of Masters/Senior teachers/General line teachers alternatively. The academic qualification presecribed is the Masters degree in the relevant subject.