KURIAN,J. - (1.) Leave granted.
(2.) The State of Jammu and Kashmir approached this Court challenging the order dated 06.04.2017 passed by the Division Bench of the High Court of Jammu and Kashmir at Srinagar. The matter has a chequered history. However, given the nature of the order we propose to pass and having regard to the intervening developments, it is not necessary to go into those details.
(3.) The issue pertains to the appointment of Respondent No.1 in the Kashmir Administrative Service. The learned Single Judge held in favour of Respondent No.1 and at a later stage the learned Single Judge went to the extent of imposing costs of Rs. 20,000/-, and also initiating contempt proceedings. The State did not succeed before the Division Bench in the appeal and, thus, they are before this Court.;