STATE OF J&K Vs. MAHARAJ KRISHAN BHAT

JUDGEMENT

(1.) Heard Mr. G. S. Thakur, learned counsel for the appellants as well as Mr. K. L. Pandita, learned counsel for the respondents.

(2.) This appeal has been taken up for final disposal on being remanded by the Supreme Court vide order dated April 6,2010.

(3.) The fundamental issue which has come up for resolution in this appeal is that as to whether the respondents, who were appointed as daily rated workers/ work charged employees (Migrant) during the period between 1979 and 1986, are entitled to get regularization after completion of a period of seven years of service.