ABDUL MAJID MAGRAY Vs. SATE OF J&K

JUDGEMENT

(1.) Heard Sh. Bhat Fayaz, learned counsel for the petitioner-appellant and Sh. Irfan Andleeb, learned Dy.AG appearing for the respondents.

(2.) The present appeal under clause 12 of the Letters Patent is directed against the judgment and order dtd. 20/2/2019, whereby the writ petition SWP No. 212/2019 of the petitioner-appellant titled "Abdul Majid Magray Vs. State of JK and Others" has been dismissed.

(3.) The petitioner-appellant by the medium of aforesaid writ petition claimed regularization of his services as a Gardner w.e.f. 19/6/2008 instead of 26/12/2017.