STATE OF J&K Vs. KEWAL SINGH AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order dated 30.05.2018 in SWP No.1328/2015 passed by the learned Single Judge.

(2.) Briefly stated, the material facts of the case are as under:-

(3.) Petitioner applied pursuant to Advertisement Notice dated 30.04.1992 for selection to the post of Patwari under the Open Merit Category. There were as many as 56 posts meant to be filled up under the said category. As against these 56 posts, only 53 candidates were selected and appointed as three candidates were found ineligible, resultantly leaving three vacancies unfilled.