LIYAQAT HUSSAIN ZARGER Vs. STATE

JUDGEMENT

(1.) PETITIONER seeks issuance of writ of Mandamus, commanding the Respondents to regularise the services of the petitioner with retrospective effect and to grant all service benefits of the post. He also seeks a direction prohibiting the respondents from dispensing with the services of the petitioner or adjusting some other person against the post held by the petitioner.

(2.) THE petitioner was appointed as an orderly in the pay -scale of Rs. 750 -940/ - for a period of 89 days by the Respondents No. 2 vide his order dated: 27 -07 -1997. He seeks regularisation of his service on the ground that he has been performing the duties to the satisfaction of his superiors and has also performed the election duty.

(3.) RESPONDENTS have filed the reply stating therein, that the petitioner has concealed the fact that after his adhoc appointment he filed a civil suit on the same facts and grounds before the Learned 1st Additional Munsiff, Srinagar and is continuing on the strength of the interim directions of the civil court. He has not come to the court with clean hands. The services of the petitioner are not required and the appointing authority has not extended the adhoc appointment of the petitioner.