VASDEV SACHDEVA Vs. J &K HORTICULTURAL PRODUCE

JUDGEMENT

(1.) The present petition has been filed by the petitioner praying inter alia that the respondent/Jammu & Kashmir Horticultural Produce Marketing & Processing Corporation Limited be directed to regularize his services on the post of Marketing Assistant w.e.f. 13.10.1987, the date of his appointment, on a regular basis and to pay him the same salary and allowances as are being paid to similarly placed employees, along with consequential benefits.

(2.) Notice was issued on the present petition on 5.11.1992 and Rule was issued on 28.9.1993. On 3.11.1999, learned counsel for the respondents had stated that the respondent/management was and is willing to regularize the services of the petitioner/workman but, after giving the joining report, he did not cooperate in completing the other formalities as per the general order dated 3.5.1995, whereby the regularization of the petitioner's services along with others has been made by the respondent/ management. Counsel for the petitioner had responded to the above by stating that the petitioner would report to duty and cooperate in completing all the formalities for the purpose of regularization of his services and he requested that the respondent ought to pay the same emoluments to the petitioner as were being paid to other similarly placed workers.

(3.) In view of the aforesaid submission made by the learned counsel for the petitioner, the petitioner was granted liberty to report to duty within ten days and co-operate with the respondent/ management in completing the formalities for the purpose of regularization of his services. With the aforesaid observations, the matter was adjourned to 31.1.2000.