KRISHAN SINGH JAMWAL Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS challenge the impugned seniority list wherein respondents 3 to 103 are said to have been shown senior to them. They seek a further direction to respondents 1 and 2 to treat a the petitioners having been appointed with effect from 26.9. 1973 and thus senior to respondents 3 to 103.

(2.) PETITIONERS have stated the facts as also their claim in regard to seniority, being superior to respondents 3 to 103 and for the purpose of disposal of this writ petition, it is necessary to advert to facts of the case as set out in the writ petition.

(3.) PETITIONER No 1 has joined as Patwari in January, 1955 and passed the departmental Naib Tehsildar qualifying examination in September, 1972 and also departmental Tehsildar qualifying examination in the year 1983 and was appointed as Naib Tehsildar on 30.10. 1973. Petitioner No. 2 is said to have joined as Patwari in the year 1955 and passed the departmental Naib Tehsiidar qualifying examination in the year 1972 and departmental Tehsiidar qualifying examination in the year 1981 and he too was appointed as Naib Tehsiidar on 30.10. 1973.