VIKRANT SHARMA Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) The present Letters Patent Appeal is preferred against judgment and order dt. 10th of Feb' 10, passed by the learned Single Judge in SWP No. 822/2001, by virtue of which, the writ petition has been dismissed and the prayer of the appellant to treat him as a confirmed/permanent employee of the Government in the Hospi tality and Protocol Department w.e.f. 19th of Nov'97, has been rejected.

(2.) It is, however, necessary to give in brief the facts in the light of which the present controversy has arisen.

(3.) Appellant came to be appointed vide order dt. 19th of Nov' 97, on temporary basis as Protocol Officer in the pay scale of Rs. 2125-3600/-. This arrangement was to continue till such time, the post got filled up on regular basis through Public Service Commission.