K.M. Joseph, J. - (1.) Leave granted.
(2.) Civil appeals (@ SLP(C) Nos.7843-7844 of 2014) by Special Leave are filed against the judgment of the High court of Jammu and Kashmir dated 04.03.2014 by which it set aside the judgment of the Single Judge and set aside the selection and appointment of the appellants as Junior Engineers. Civil appeal @ SLP(C)No.14660 of 2014 is filed by the State of Jammu & Kashmir against the impugned judgment.
(3.) The Services Selection Board of the State issued an advertisement on 01.07.1997 inviting applications for the post of Junior Engineers (Elect) Grade II. The last date fixed was 31.07.1997 for receipt of applications through registered post. It is also provided that the cut-off date for determining the eligibility is 31.07.1997. It is, accordingly, that party respondent No.3 hereinafter referred to as the writ petitioner filed SWP No.2186 of 2001 before the Court. The learned Single Judge, however, dismissed the petition but the Division Bench reversed the dismissal of the petition and set aside the judgment of the Single Judge. The selection and the appointment of the appellants in these appeals arising out of the Special Leave Petition Nos.7843-7844 of 2014, came to be set aside.;