- (1.) Special leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal arises out of the judgment and order dated February 22, 1991 of the High Court of Jammu and Kashmir. It relates to insertion of certain provisions, by way of amendment, in the Jammu and Kashmir Civil Services (Judicial) Recruitment Rules, 1967 (hereinafter referred to as 'the rules').;