MOHINDER SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) By the medium of this appeal, writ petitioner-appellant has assailed the judgment of the learned Single Judge dated 28.09.2012 passed in SWP No. 847/2009, titled as Mohinder Singh v. State of J&K and others whereby and whereunder the learned Single Judge after hearing rival contention put forth by the learned counsel for the parties dismissed the writ petition of the writ petitioner-appellant. It is said judgment, which has been assailed by the writ petitioner-appellant in this appeal primarily on the following grounds:-

(2.) We have heard learned counsel for the parties and perused the record of the writ petition and judgment impugned.

(3.) From the careful scrutiny of the pleadings and the case set up by the writ petitioner, it transpires that the writ petitioner-appellant was appointed as Junior Assistant on 30.03.1974 and claims to have promoted as Senior Assistant in July, 1980 and Head Assistant in May, 1985. He further claims to have promoted as Assistant Secretary on 08.07.1996. The service conditions of the employees of the Sainik Welfare Board are governed by rules known as "The Jammu and Kashmir Department of Sainik Welfare (Subordinate) Service Recruitment Rules, 2003 which were promulgated vide SRO 286 dated 02.09.2003 [Refer 2003 (1) JKS JK 381].