NUSRAT SYED Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioners by means of petition no. 81/2000 seeks relief for regularisation of their services on the analogy of Ms. Shabeena Chillo whose services have been regularised in terms of Govt. Order No. 740-HE of 99 dated 29.11.1999 in relaxation of rules, and in terms of the opinion of the Law Minister. They further seek their continuation as Lecturers and consequential benefits of increments, seniority etc. In writ petition No. 1357/2000, Petitioners seek to quash Govt. Order Nos. 306-HE of 2000 and 307-HE of 2000 dated 11.9.2000 whereby the petitioners have been ousted. The petitioners further seek continuation inservice as Lectures and regularisation of services as per the direction of the Chief Minister and the opinion of the Law Department, besides Govt. Order No. 470-HE of 99 dated 29.11.1999. They further seek initiating of contempt proceedings as the impugned orders have been issued in breach of the Court orders.

(2.) Petitioners were appointed in temporary arrangement as Lecturers vide different Govt. Orders, in the year 1991, against the vacancies caused available due to the migration of the occupants of the vacancies. Appointment order of one of the petitioners, as a specimen, is extracted below :

(3.) The similarly situated Lecturers filed SWP No. 2177/91 and vide interim direction dated 25.11.1991, subject to the objections of the otherside, were allowed to continue against the posts. The petitioners were also continued in terms of the said order. The petition came to be disposed off by an order dated 9.9.98 with the following observations: