LAWS(J&K)-2019-4-56

JKBOSE Vs. ASHOK KUMAR GANDOTRA

Decided On April 02, 2019
Jkbose Appellant
V/S
Ashok Kumar Gandotra Respondents

JUDGEMENT

(1.) These two appeals lay a challenge to the judgment dated 1st of November, 2017 passed by the learned Single Judge in SWP No.1741/2013 a writ petition filed by the private respondent Nos.1 to 7 in LPA(SW) No.235/2017.

(2.) Aggrieved thereby, the appellants (who were respondents in the writ petition) have filed LPASW No.235/2017, while the J&K State Board of School Education has filed LPASW No.01/2018 assailing the correctness of the judgment dated 1st of November, 2017.

(3.) For convenience, we have recorded the nomenclature of the parties as recorded in LPASW No.235/2017, Ghulam Hassan Wani and ors. v. Rakesh Choudhary and ors.