FAROOQ AHMAD KHAN Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner admittedly has been engaged on daily wage basis prior to 1984 but all along, on asking, has been performing the job of Works Supervisor in the respondent department.

(2.) According to learned counsel petitioner was entitled to be regularised as Works Supervisor in the year 1994 but while considering his case under SRO 64 of 1994 was regularised as Helper.

(3.) Various certificates placed on record, issued by the Executive Engineer concerned, are suggestive of the fact that the petitioner all along has been performing duties as Works Supervisor and he has been stated to be a deserving candidate for the post of Works Supervisor.