HARNAM DASS Vs. STATE OF J&K

JUDGEMENT

(1.) THE promotional avenues which are provided under the Jammu and Kashmir Fire Force Act 1967 depends upon merit and suitability. This becomes apparent from the perusal of Rule 5. For facility of reference Rule 5 is being reproduced below:

(2.) THERE shall be DPC to be constituted by the Government from time to time which shall examine the promotion cases.

(3.) THE perusal of Rule 5 make it apparent that promotions are made on the basis of merit and suitability.