ADNAN WANI Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) When this matter was taken up for consideration, Mr. Kawoosa, learned counsel appearing for the High Court, sought permission of this Court to place on record Order No. 1444 dated 25.02.2020.

(2.) Permission granted. Order taken on record.

(3.) Perusal of the order aforesaid reveals that on the recommendations of the Committee for Appointment and Promotion of Officials/Officers of the High Court Staff, as approved by Hon'ble the Chief Justice, the services of the Adhoc orderlies stand regularized with effect from the dates shown against each in the column of regularization, on having completed their seven year's service in pay scale of Rs. 4440-7440+GP 1300(PR) revised Level SL-1 (Rs.14800-47100) against the eight supernumerary posts created by the Government vide order No. 236-JK(LD) 2019 dated 16.12.2019.