STATE OF J&K Vs. MOHAMMAD AKRAM LONE

JUDGEMENT

(1.) THIS review petition seeks review of judgment and order dated 16.4.2009 passed in LPA no. 47 of 2007 titled as State of J&K and ors. v. Mohd. Akram Lone and anr. The Letters Patent Bench has categorically recorded the fact that the writ petitioners-respondents were engaged as Daily Wage Work Supervisors and not as Daily Wage Helpers and therefore, they were entitled to be given the same treatment which was given to others. Accordingly, their writ petition was allowed and Letter Patent Appeal filed against the order of the learned single Judge was dismissed.

(2.) THE Letters Patent Bench has specifically referred to orders dated 08.12.1973 and 04.04.1974 to factually conclude that the writ petitioners- respondent nos. 1 and 2 were engaged on Daily Wage basis as Work Supervisors and therefore they were entitled to be regularised as Work Supervisors like others and not as Dak Runners/Helpers. Against the aforesaid order passed by the Letters Patent Bench, the review petition has been preferred.