STATE OF J&K Vs. MOHAMMAD SYED MAKHDOOMI

JUDGEMENT

(1.) The State Government appellant herein, vide government order no. 222-Ind of 1988 dated 29th July 1988 accorded sanction to transfer of 35 Carpet Training Centres detailed in an-nexure-A to the order, along with staff listed in annexure-B, run under Mas sive Carpet Training Programme from J&K Handicrafts (S&E) Corporation to Handicrafts Development Department. Para 3 of the order dealt with the terms and conditions on which the staff of the said Carpet Training Centres was transferred to Handicrafts Develop ment Department of the State Govern ment. It reads as under:

(2.) The appellant vide government order no. 414-Ind of 1997 dated 1st. Oct. 1997 transferred the remaining 20 Carpet Training Centres from J&K Handicrafts (S&E) Corporation to J&K Handicrafts Department with effect from 1st. Oct. 1997.

(3.) Vide government order no. 149 of 2005 dated 2nd June 2005 sanction was accorded to absorption of 468 employ ees of erstwhile Massive Carpet Scheme transferred to J&K Handicrafts Department as a separate scheme in the Handicrafts Department with pay scale as detailed in annexure to the order. The employees of the erstwhile Massive Carpet Scheme absorbed in the Handicrafts Department included the employees of 55 Carpet Weaving Centres transferred to the Handicrafts Development Department vide govern ment order no. 222-Ind of 1988 dated 29 July 1988 and government order no.