SHASHI GUPTA Vs. INDU KAUL & ORS

JUDGEMENT

(1.) Caveat No. 2299/2018

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

(3.) Petitioner-Respondent No. 1 herein filed a petition for the issuance of a writ of certiorari for quashing all promotions made in favour of the private respondent/appellant herein claiming that the same were in violation of the Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules of 1979 (For short, Rules of 1979). The petitioner- respondent No. 1 herein also sought a mandamus, inter alia, to re-draw the seniority of private respondent/appellant herein vis-'-vis the petitioner/respondent No. 1 herein especially keeping in view the period of unauthorized absence of the private respondent/appellant herein of approximately 4 years 10 months and 20 days, which had been treated as 'dies non'.