M A MUFTI Vs. STATE OF J&K

JUDGEMENT

(1.) THE two writ petitions titled above, involve common questions of law and facts. Even the petitioners belong to the common category of service, challenge one order affecting them. We propose to deal with the petitions by a single order.

(2.) IN writ petition No: 128/87, first Petitioner. Abdul Majid Majaz, in reported dead, thus, the petition has become infructuous to the extent of relief claimed by him.

(3.) WE have heard learned counsel for both the parties at length, touching the merit on the point involved and we will answer the questions in that context and also considered the material allowed to be brought on record during admission proceedings.