FARIDA BATOOL Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) This appeal has been filed assailing the order dated 29th November, 2017 passed in SWP no. 2422/217 in CMP no. 1/2017.

(2.) By way of the writ petition, the appellant had challenged the order dated 24th November, 2017 by virtue of which the official respondents accorded sanction to the appointment of private respondent no.4 to the post of Assistant Professor (Sociology) while withdrawing the recommendation made for the appointment of writ petitioner.

(3.) By the impugned order, the learned Single Judge issued notice in the writ petition without granting any interim relief in respect of the challenge by the appellant. We are informed that the writ petition is pending adjudication even today.