KULDEEP RAJ Vs. STATE OF J AND K

JUDGEMENT

(1.) The claim of the Petitioners is that Petitioner No. 1 was engaged as Class IV employee on daily wage basis in the Respondent-department on 1st April 1995; Petitioner No. 2 was similarly engaged on 1st January, 1995; Petitioner No. 3 was also similarly engaged on 1st April, 1995 and Petitioner No. 4 was also engaged as Class IV employee on daily wage basis in the year 1995. Further claim of the Petitioners is that ever-since their engagement they have been discharging their duties regularly and are being paid wages also. The grievance of the Petitioners is that their services are not being regularized, even though they are entitled for such regularization.

(2.) On notice issued, Respondents have filed objections/reply affidavit in which it is stated that Petitioners have been engaged after 31.01.1994, thus are not entitled for being considered for being brought regular temporary establishment.

(3.) Heard learned Counsel for the Petitioners. Considered the matter.