NAWAB DIN Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) The petitioner has filed this Writ Petition seeking directions to the State and its functionaries in the Forest Department for his regularization in Government Service and release of salary with effect from September 2005.

(2.) The State-respondents contest the petitioners Claim to regularization urging that having been engaged as a Casual Labourer, petitioner was not entitled to regularization in view of the provisions of the Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularisation) Rules, 1994.

(3.) Considered the submissions of the learned counsel for the parties.