MANZOOR AHMAD BHAT Vs. STATE AND OTHERS

JUDGEMENT

(1.) By the medium of this writ petition, the petitioner has entered into second round of litigation questioning the communication dated 23.06.2008 made by the Manager, Government Poultry Farm, Umerhere, whereby he has been informed that his case for regularization of his services has been turned down by the Government, on the grounds taken in the writ petition.

(2.) Petitioner earlier filed SWP No. 1197/2005, titled as, Manzoor Ahmad Bhat v. State & others, and the same came to be allowed vide judgment and order dated 11.04.2007. While disposing of the writ petition, it was observed that the respondents did not consider the communication addressed by the Director Animal Husbandry, Srinagar (annexure P7 to the said petition) while rejecting the case of petitioner for regularization of his services. Accordingly, respondents were directed to consider the case of petitioner afresh in the light of aforesaid communication. It would be appropriate to reproduce the operative portion of the judgment herein.

(3.) It appears that the department made inter se communication with the Government and the Government vide communication dated 22.04.2008 conveyed the department that the case of petitioner does not fall within the ambit of SRO 64 of 1994 [Refer JKS Soft JKS/943] and as a follow-up action, the respondents have passed the impugned order (annexure 'D' to the writ petition).