HAKIM MUZAMIL Vs. STATE OF J&K

JUDGEMENT

(1.) In this Service Writ Petition which has been filed in the year 2014, following reliefs have been sought:

(2.) Before appreciating the merits of the case, it would be quite fruitful to go through the facts of the case (as are set forth in petition):

(3.) Aggrieved with the criteria adopted by the J&K SSRB, the petitioner challenged the same on the following grounds: