ANIL RAZDAN Vs. NISHA SARAF ETC

JUDGEMENT

(1.) The application for impleadment (I.A. No. 125982 of 2021) is allowed.

(2.) We have heard learned counsel for the parties. The short issue is whether the appointments (temporary promotions/temporary adjustments) made in terms of order dtd. 24/11/2008 can be said to be in conformity with the qualification prescribed under Rule 6 of the Jammu and Kashmir High Court Staff (Condition of Service Rules), 1968 dtd. 24/10/2008.

(3.) In the present appeals, we are concerned with the post of Sec. Officer (Computer). As per the Rules framed on 24/10/2008, following qualifications came to be prescribed: Name of the Mode of Minimum Minimum Existing Post appointment qualification experience, pay scale required if any, required Sec. By promotion Graduation from Two years 6500-10500 Officer from amongst any recognized (Computer) Selection Grade University with Data Entry Diploma in Operators on Computer the basis of Application or merit-cum- BCA recognized seniority by the State Govt.