JAGDISH RAJ Vs. STATE OF J&K

JUDGEMENT

(1.) WE have heard Mrs. Surinder Kour, learned counsel for the appellants as well as Mr. B.S. Manhas, learned AAG, for the respondents. Considering the facts and circumstances of the case, we propose to dispose of this appeal (LPA (SW) No. 358/ 2001 at the preliminary stage.

(2.) THIS appeal has been directed against the judgment and order dated 24th August, 2000, by which the writ petition has been dismissed by the learned single judge.

(3.) CASE of the appellants -writ petitioners is that their engagement in the Adult/Non -Formal Education Scheme was initially on consolidated monthly wages of Rs 100/ - per month and subsequently, raised to Rs 200/ - by the District Project Officer, Kathua. That the appellants -writ petitioners were engaged as part -time instructors in a scheme. The appellants -writ petitioners claimed to be regularised as teachers and paid wages at par with the teachers of the Education Department. Appellants -writ petitioners further pleaded that they be provided 3% reservation for their absorption in the Education Department as teachers.