AB. QAYOOM Vs. M.A. CHESTI AND ORS.

JUDGEMENT

(1.) Governor in exercise of powers conferred by Proviso to Section 124 of Constitution of Jammu and Kashmir formulated Rules titled "Jammu and Kashmir Soil Conservation (Gazetted) Service Recruitment Rules, 1984" (for short Rules of 1984). Vide notification SRO 287 dated 28th June 1984, Rules of 1984 were notified in Government Gazette and became operational.

(2.) Rules relevant for the disposal of this case are reproduced as under:-

(3.) By operation of Rule 3 read with rule 1 (2) of Rules of 1984, the J&K Soil Conservation (Gazetted) Recruitment Service (for short Service) was constituted. Rule 3 (2) of rules of 1984 authorized Government to appoint to Service any person holding any post in the sanctioned scale of pay included in the cadre of service.