TILAK RAJ Vs. STATE OF J & K

JUDGEMENT

(1.) When this case was taken up for hearing on 19.4.2001 learned Counsel for the parties stated that the pleadings are complete and writ petition may be disposed of at this stage only. Shri Kakkar, Government Advocate, further submitted that objections filed may be treated as counter on behalf of respondents, prayer granted. Thus writ petition si being disposed of with the consent of learned counsel for the parties after it was formally admitted.

(2.) Admitted facts which emerge from the pleadings of the parties are that petitioners were engaged by respondent No. 3 as watchmen for keeping watch and ward of the Fruit & Vegetable Complex, Narwal, on a consolidated pay of Rs. 1800/- per month. A copy of the said order is Annexure-A to writ petition. Both the petitioners remained working as such on the aforesaid emoluments. The initial engagement of petitioners was for six months which remained continued till date. Here it may be worthwhile to notice that both petitioners approached the authorities concerned for release of regular grade. Copies of such communications are annexed as Annexures B & D with the writ petition.

(3.) Vide Annexure-C to writ petition, the Marketing Supervisor Horticulture (P&M), Jammu, as respondent No. 4 recommended the case of the petitioners to respondent No. 3 i.e. Deputy Director, Horticulture (P&M), Jammu. Contents of Annexure-C have some bearing on the decision of this case, as such those are extracted below :-