LOTIKA KHAJURIA Vs. STATE OF J&K

JUDGEMENT

(1.) Petition is admitted to hearing and with the consent of learned counsel for the parties, the same is taken up for final disposal.

(2.) In the present petition, the petitioner challenges the order bearing No.265-HMER of 2008 dated 25.3.2008, whereby the private respondent No.3-Irfana Ahmad, was regularised as Assistant Controller Drugs/Assistant Drug Analyst retrospectively w.e.f. 30.6.2002, on the ground that the same was done in excess of quota provided for Senior Drug Inspectors.

(3.) Writ in the nature of mandamus is also sought prohibiting the official respondents not to place the said respondent No.3, above the petitioner in the seniority list.