STATE OF J&K Vs. BHARAT JI BHAT

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the State against the judgment and order dt. 14th of Nov'08, passed in SW No. 677-A/2002, whereby the learned Single Judge while allowing the writ petition has directed regularization of the services of the respondent-writ petitioner as a daily wager after he completes seven years of service. Not only this, the respondent was also held entitled to all consequential benefits.

(2.) Briefly stated, the facts as seen from the record are as under:-

(3.) The genesis of the relief of regularization of services of the respondent as Daily wager emanates from SRO 64 of 1994 dt. 24th of March'94 (here-in-after referred to as the SRO).