STATE OF J&K Vs. SURINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 04.10.2017, passed by the Writ Court in SWP No.2947/2015.

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

(3.) An advertisement notice dated 08.05.2008 was issued by the Services Selection Board inviting eligible candidates inter alia for filling up of 14 posts of Horticulture Technician -IV for District Cadre Doda, Poonch, Kathua, Jammu and Udhampur in the Horticulture Department. The basic eligibility for the said post was 10+2 with one year Basic Horticulture training.