HILAL AHMAD NAIK Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) In this Petition, filed under Article 226 of the Constitution of India, the Petitioners are seeking the grant of following relief(s) in their favour:

(2.) The case of the Petitioners is that they have been working as Casual Labourers in the Respondent Department from the year 2008 till date.

(3.) On notice having been issued, the Respondents have filed their Objections, specifically denying the contention of the Petitioners that they are working as Casual Labourers in the Department. It is pleaded that the Petitioners were given ample time to submit their appointment Order(s), if any, or recommendations or continuation letters in their favour to prove their claim, however, they have failed in submitting any such document till date.