STATE OF J&K Vs. SANDOOR SINGH

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against Judgment and Order dated November 11, 2008 on respondents ' Writ Petition SWP No. 1172/2004 whereby Notices impugned in the Writ Petition requiring the respondents to execute Agreements in terms of Government Order No. 168-GAD of 2004 dated 09.02.2004 read with Order No. 237-GAD of 2004 dated 20.02.2004 for conversion of their existing status to Contractual Employees, were quashed.

(2.) THE facts giving rise to the Appeal are these:- Sandoor Singh-respondent No.1 was engaged as Driver on Daily Wage Basis @ Rs.15 per day by the Child Development Project Officer, Basholi with effect from December 23, 1987 vide Order No. CDPO/B/300- 02/87 dated 22.12.1987. He was allowed to continue as such from time to time until he was re-engaged as Driver on consolidated pay of Rs.900/- per month vide Order No. CDPO/B/389-90-92 dated 30.09.1992.

(3.) IN terms of an interim order passed in the Writ Petition on 01.05.1997, the State-respondents were directed to consider their case for taking appropriate decision thereon and place the same before the Court.