SUNIL KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) With the consent of learned Counsel for the parties, the matter is admitted to hearing and taken up for final disposal.

(2.) Vide order dated 22.11.2004, the Petitioner came to be appointed as a Sewing Machine Mechanic in the Social Welfare Department, Jammu on consolidated wages of Rs. 2500/- per month for a period of two months. He was allowed to continue on contractual basis till further order. It seems that the Petitioner is working as Sewing Machine Mechanic in the said department as on today.

(3.) Vide advertisement Notice No. 03 of 2006 dated 28.12.2006, applications were invited for filling up the post of Sewing Machine Mechanic against which the Petitioner was working. The Petitioner had also applied under the said notification. The interviews for the said post were conducted on 20.08.2009, but the Petitioner could not succeed in the said selection process.