INDU MUNSHI AND ORS Vs. UOI AND ORS

JUDGEMENT

(1.) Facts

(2.) The facts are that in and around the year 1986, the law and order situation in the Kashmir Valley had significantly deteriorated and large-scale communal violence was prevalent. Fearing risk to their lives, there was a mass exodus of many Kashmiris, who migrated to Jammu, Delhi and other places nearby. These people who had left their homes, jobs and properties had to be settled in camps by the Delhi Government. Those who were educated among these migrants, looked to be gainfully employed in order to be able to restart their lives and earn their livelihood.

(3.) In order to provide employment to the educated amongst the migrants, NCT at a Cabinet meeting dated 02.04.1994- after noticing that some of the migrants were trained teachers and that their services could be utilized in that capacity, resolved that one educated member from each such migrant family could be appointed as teacher depending on her or his suitability for the different categories of jobs. It was also noted that since the number of such trained Kashmiri migrant teachers was comparatively small, there would be no difficulty in offering them employment on year to year contractual basis. The decision in relevant part is extracted below: