SUKHCHAIN SINGH Vs. STATE

JUDGEMENT

(1.) THE petitioner claims that he was appointed vide order dated 7.10.1988 as Junior Scale Stenographer in the grade of Rs. 1150 -2050/ - by the J&K Service Selection Board, Jammu. It seems that order to this extent was issued by the respondents and the petitioner was adjusted as Junior Scale Stenographer against the vacant post caused due to transfer of Smt. Vipan Kumari.

(2.) A query was raised by the Director, Sheep Husbandry regarding genuineness of the selection order of the petitioner. Vide letter dated

(3.) 4.1989, it was communicated that no such selection has been made by the J&K Service Selection Board, Jammu. The letter indicates that the petitioner has been selected by committing a fraud. 3. On receipt of this communication, respondents vide order dated 12.4.1989 cancelled the appointment of petitioner as Junior Scale Stenographer and restored his status as Junior Assistant, the post which he was holding prior to his appointment as Junior Stenographer. Vide order dated 17.4.1989, the petitioner was placed under suspension as Junior Assistant.