SAKSHI Vs. STATE OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioners submits that the order impugned in this petition was subject matter of challenge in a batch of petitions led by SWP No. 1222/2015 which was disposed of by a Co-ordinate Bench of this Court vide judgment dtd. 23/5/2018, whereby the impugned order No. 13-SMD of 2015 dtd. 22/4/2015 was quashed and certain directions were issued to the respondents for considering the cases of the petitioners therein for regularization.

(2.) He, therefore, submits that the case of the petitioners is squarely covered by the aforesaid judgment and deserves to be disposed of accordingly.

(3.) Having heard learned counsel for the parties and peruse the material on record, I am of the view that this petition also deserves to be disposed of in terms of the judgment dtd. 23/5/2018 passed in a bunch of petitions led by SWP No. 1222/2015 and the directions passed in the judgment dtd. 23/5/2018 shall govern the instant writ petition as well. Ordered, accordingly.