SUNIL CANNIE AND ORS. Vs. STATE OF J&K

JUDGEMENT

(1.) - This letters patent appeal has been preferred against the judgment and order dated 19.08.2017 passed by the writ Court in SWP No. 866/2015.

(2.) Briefly stated the material facts are as under:

(3.) The appellants/writ petitioners are Junior Engineer (Mechanical) from the Public Works (R &B) Department. They have to their credit inter alia a diploma in Mechanical/Automobile Engineering and claim to be possessed of the requisite experience in repairing heavy goods/transport vehicles.