IRSHAD AHMAD BABA Vs. UT OF J&K

JUDGEMENT

(1.) Petitioners were engaged as Electricians in National institute of Technology, Hazratbal, Srinagar on contract basis. Petitioner No. 1 and 2 were engaged in the year 2009, petitioner No. 3 and 4 were engaged in the year 2012 and petitioner No. 5 was engaged in the year 2015.

(2.) The engagement of the petitioner No. 1 and 2 initially was for the period of 90 days and rest of the petitioners were engaged for a period of 59 days, but they have been continuously working as Electricians with the respondent-Institute since the time of their engagement.

(3.) By way of the present petition, the petitioners seek a direction to the respondents for regularization of their service from due date and also to pay them for the work rendered by them as electricians. The grievance of the petitioners is that respondents are neither considering them for permanent absorption and regularization of their services nor are they being paid wages which are attached to the post. It is pleaded that they are continuously discharging their duties with the respondents since their basic engagement for the last more than 10 years, as such, it is difficult for them to secure employment anywhere else. They were engaged as electricians against clear vacancies after their selection by duly selected committee. They are all qualified as matric with diploma in ITI Electrician Trade. They being qualified for the post having long experience and discharging their duties to the satisfaction of the respondents and are entitled to be regularized of their services on the post of Electricians.