HAMIDULLAH BHAT Vs. STATE OF J AND K

JUDGEMENT

(1.) With the consent of the learned Counsel for the parties, this petition was admitted and heard for final disposal.

(2.) Petitioners are holding the post of Legal Assistant and borne on the cadre of Law Officers Service constituted in terms of Government Order No. 1467-LD(Estt) of 1997 dt. 13th of Aug'97. It is a separate service from that of Jammu and Kashmir Legal (Gazetted) Service as well as Jammu and Kashmir Legal (Subordinate) Service. The said service consists of following posts: -

(3.) No separate Recruitment Rules have been promulgated for the above service and the appointments and promotions to various cadres of service are made by way of executive fait. Instead of finalizing the recruitment rules of Law Officers service, the Respondents decided to merge the cadre of the said service into J&K Legal (Subordinate) Service and J&K (Legal) Gazetted Service, as the case may be. The decision in this case taken in terms of Government Order No. 1884-LD(Estt) of 2010 dt. 26th of Aug'l0, is subject to the following conditions: