SHOWKAT AHMAD MIR Vs. UNION OF INDIA
LAWS(J&K)-2020-9-34
HIGH COURT OF JAMMU AND KASHMIR
Decided on September 22,2020

Showkat Ahmad Mir Appellant
VERSUS
UNION OF INDIA Respondents


Referred Judgements :-

COOPER V. WANDSWORTH BOARD OF WORKS [REFERRED TO]
CANARA BANK V. V. K. AWASHTY [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]


JUDGEMENT

Ali Mohammad Magrey, J. - (1.)The instant Letters Patent Appeal, for short LPA, is filed against the judgment and order dated 14.08.2018, for short impugned order, passed in writ petition, SWP no. 1751/2013, titled Showkat Ahmad Mir v. Union of India and others, seeking setting aside the impugned order on the grounds detailed out in the appeal and allowing the writ petition.
(2.)Brief facts leading to the filing of instant appeal are desirable to taken note of in the first instance, thus:
(3.)Appellant/ petitioner, is stated to have been appointed as Tailor by the respondents in terms of Order No. 1 (1)/Spl/2005/4598 dated 1st February, 2012, under OBC Category from the Direct Recruitment Quota.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.