SUDESH KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) The present Letters Patent Appeals have been preferred against a common judgment and order dtd. 25/4/2008 whereby the writ petitions filed by the appellants herein have been dismissed.

(2.) Briefly stated the material facts are as under:

(3.) The Jammu and Kashmir Services Selection Board (for short, 'Board') issued an advertisement notice bearing No. 3 of 2004 dtd. 14/9/2004, inter alia, inviting applications for 38 posts of Foresters in various categories for the Jammu Division.