STATE OF J&K Vs. MANZOOR AHMAD

JUDGEMENT

(1.) HEARD .

(2.) THE moot point projected by Mr. Ali is that when a writ petition is said to have been disposed off by a court, can a subsequent application viz CMP lie for redressal of any grievance which arises to the petitioner? This question has been raised in this appeal by the State/appellant.

(3.) THE facts which have given rise to the present appeal are that the person of the respondent herein was appointed in the leave arrangement as Physical Teacher who had proceeded on leave and the petitioner/respondent herein was apprehending his termination from the said leave arrangement as because he was smelling that the appellant/ State is going to engage somebody else in his place.