J K P S C Vs. GOURAV GUPTA

JUDGEMENT

(1.) Since the issues involved in all the appeals are common, we propose to decide the same by way of a common judgment.

(2.) The present set of Letters Patent Appeals arise out of a common judgment and dated 09.11.2011, whereby the petition filed by the petitioners has been allowed and the selection and appointment of private respondent Nos. 3 to 6 in the writ petition as Lecturers in the Government Dental College, Jammu quashed on the ground that they did not possess the requisite two years experience as Registrar/Demonstrator/Tutor in accordance with the rules prescribed by the Jammu and Kashmir Dental Education (Dental College) (G) Service Recruitment Rules, 1993 (in short "the rules").

(3.) Briefly stated, the material facts are as under:-