MANZOOR AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) ON the recommendations made by the then Minister for Education, the Principal Higher Secondary School Ratnipora, Pulwama, issued a letter of appointment in favour of appellants. For facility of reference the order passed in case of appellants is being reproduced : - "Order Dated: 8.4.1987. As desired by the Honble Minister of Education, Jammu and Kashmir State, refer his No.MESL -2860/87 dated 1.4.1987, and MESL -2861/87 dt: 1.4.1987, the following persons are temporarily appointed as Class IV employees (Orderlies) in the pay Scale of 345 -460 on the available posts, sanctioned vide Govt. order No. 326 of 1986 dated 3.7.86. 1. Manzoor Ahmad Bhat S/O Ab. Rehman Bhat (PUC) R/O Narwa Pulwama.

(2.) GULZAR Ahmad Hajam S/O Gh. Mohd Hajam (Matriculation) R/O Ratnipora, Pulwama. Sd/ - Principal Higher Secondary School, Ratnipora. Copy submitted to the : -

(3.) THIS order was subject matter of challenge in the writ petition. On 30.12.87, interim order was passed by the Court. This order was to the effect that if the Impugned order has not been given effect to, it shall not be given effect to till further orders from this Court.