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Supreme Court Of India

(From: Jammu and Kashmir)*

Hon'ble Judge(s): Ashok Bhushan, K. M. Joseph , JJ

Constitution of Jammu and Kashmir , S.124— Appointment - Post of Junior Engineer (Elect) Grade II - Candidates acquiring qualification after prescribed cut-off date - Cannot make them eligible - However, their appointments cannot be set aside considering fact that they continued to work for more than two decades. LPA SW No. 42 of 2008 and CMA No. 185 of 2008, D/- 4-3-2014 (J and K), Reversed. (Para 13)