- (1.) Being aggrieved by the Judgment dated 10.3.2010 delivered in LPASW No.146/08 by the Jammu and Kashmir High Court at Jammu, the J&K Institute of Management Public Administration & Rural Development has approached this Court by way of this appeal.
(2.) The facts giving rise to the present litigation, in a nutshell, are as under: There were vacancies in the cadre of Computer Operator/Lab Assistant/System Administrator and therefore, advertisement Notice No.1 of 2005 was published on 15.1.2005 by the appellant. Applications were invited from suitable candidates and qualifications required for the posts had been incorporated in the aforestated advertisement notice.
(3.) In pursuance of the said advertisement, several candidates, including respondent No.1, had submitted their applications and after completing the selection process, the appellant had prepared a select list for selection of suitable candidates for the posts in question.;