MANZOOR AHMAD KHAN Vs. STATE OF JK

JUDGEMENT

(1.) In the instant petition, the petitioners have prayed for the following reliefs;

(2.) There is no denial of the petitioners being working as Senior Assistants in the respondent institute as also their eligibility for promotion against the post of Head Assistants against 25% quota in tune with the mandate of SRO 272 of 2008.

(3.) Mr N.A. Beigh, learned counsel representing the petitioners invited attention of the Court to the office order bearing No. SIMS: 162 (P) of 2017 dated 13.07.2017, in terms whereof, the petitioners have been asked to hold the charge of the post of Head Assistant on officiating basis in their own pay and grade with the incentive of charge allowance as admissible under rules against the available clear vacancies, for a period of six months or till such posts are filled by proper procedure, whichever is earlier. Mr N.A. Beigh, learned counsel for the petitioners further submits that the petitioners are continuing in the said arrangement, however, the respondents are not considering their case for regularization/regular promotion in tune with the mandate of law.