SHERAZ AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) Respondent No.6, Shahnawaz Ahmad Bandh, filed a suit (file No.83/N on 29.09.2008) for declaration and mandatory injunction, praying for following reliefs:

(2.) The suit (supra) was decided by the court of Sub Judge, Pulwama, in terms of judgment and decree dated 28.01.2010 with the following directions:

(3.) Aforesaid Judgment and decree passed by learned Sub Judge, Pulwama, in file No.83/N, was assailed by the appellant herein before the learned Principal District Judge, Pulwama, by way of an appeal. The appeal was filed on the ground that during the pendency of suit, the appellant, on consideration of merit of the candidates, was engaged as 3rd ReT teacher in Primary School, Kululoo Puchal and that he was arrayed as party/defendant in the suit. The learned Appellate Court, on consideration of the appeal concluded as under: