SWARAN KANTA Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This appeal is directed, against the judgment and order made by the learned Single Judge in SWP No. 1274 of 1994 dated 20th Nov. 1995 by which the learned Single Judge while dismissing the writ petition of the petitioner gave liberty to the petitioner to approach the Jammu and Kashmir State Subordinate Services Recruitment Board with a representation which the Board would consider favourably. It is this order that is called in question in this LPA for the grounds taken in the appeal.

(2.) We have heard the learned counsel for both the parties and perused the grounds taken in the appeal.

(3.) The brief facts for the disposal of the appeal are as follows: