SATPAUL SHAMOTRA Vs. STATE

JUDGEMENT

(1.) The Contractors engaged by the Government Medical College, Jammu had employed the appellants for doing annual service, maintenance/running of Steam Boiler, Hot Water Generator, Water Softening Plant, Electric Sub-Station Cum Diesel Generator Sets, CSSD, Laundry and Kitchen etc.

(2.) Their claim to regularization in Government Service was rejected by the Principal, Government Medical College, Jammu vide Office Order No. 175/AHJ of 2000 dated 12.09.2000 while considering it, in compliance to the directions issued in their earlier Writ Petition SWP No. 1820/99, on the ground that being not on the establishment of the Executive Engineer, Mechanical Hospital and Central Heating Division, Jammu, they were not entitled to entry or regularization in the Government Service.

(3.) They filed another Writ Petition questioning the rejection of their case, besides seeking issuance of directions to the State-respondents to take them in Government Service, regularizing their past service.