BHARAT GUPTA Vs. UOI

JUDGEMENT

(1.) A batch of writ petitions filed in the Jammu and Kashmir High Court were transferred to this Court. Instant petition is one of the many which were transferred to this Court.

(2.) PHYSICALLY challenged persons employed on ad-hoc basis found themselves unemployed when ad-hoc employment was not continued. They filed the writ petitions.

(3.) FOR unexplainable reasons instant writ petition got segregated from the others which were disposed of on April 30, 2007. The order reads as under:-