MOHD SHABIR Vs. STATE OF J&K

JUDGEMENT

(1.) THESE petitions involve common questions of law and facts and are being disposed of by this common order.

(2.) PETITIONERS in these petitions have been engaged as daily rated workers by respondents, including Field/Subordinate Officers. After the issuance of Government Order No. 26 -F of 1994 dated 31.01.1994 and SRO 64 of 1994 containing Rules known as J&K Daily Rated Workers/Work Charge Employees (Regularization) Rules, 1994, issued vide Notification dated 24.03.1994, the respondents have discontinued the services of the petitioners vide Government Order No. 144 -GAD of 2001 dated 02.02.2001. Petitioners have approached the court, challenging the aforesaid Government Order and seeking direction for their continuation as Daily Rated workers and regularization of their services.

(3.) RESPONDENTS in some of the petitions have filed objections which are treated as counter affidavits in all the petitions. Respondents have stated therein that petitioners have been engaged by the respondents without any jurisdiction and authority of law. Illegal engagements of the petitioners do not vest any right either to continue as Daily Rated Worker or Regularization of their services in terms of provisions of SRO 64 of 1994 and thus seek dismissal of the writ petitions.