MOHAMMAD AHSAN WANI Vs. STATE

JUDGEMENT

(1.) By the medium of present writ petition, the Petitioner has landed in third round of litigation without the desired results. Precisely the case of the Petitioner is that he was engaged as daily-wager by the Respondents in the month of April, 1993 and worked as such continuously for more than seven years and is entitled for regularization in terms of SRO 64 of 1994 (Full). The consideration order passed in pursuance to a representation filed by the Petitioner in this behalf is not in accordance with law is also one of the contentions raised by him in the writ petition in hand.

(2.) Respondents have resisted the petition on the grounds taken in the counter, filed in this behalf by them to meet the pleas of the Petitioner.

(3.) Petitioner along with other two persons namely Gh. Hassan Mir, and Abdul Rehman Ganai had filed a writ petition before this Court bearing SWP No. 1084/2000 and sought a writ of mandamus commanding the Respondents to regularize their services against the post in terms of SRO 64 retrospectively and release the unpaid wages. In the said petition, Petitioners have specifically averred in Para 3 that they were appointed as Casual labours by the department of the Respondents in April, 1993 and were discharging the duties but Respondents only paid wages till December, 1999 and thereafter stopped it.