PARSHOTAM LAL Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) With the consent of the parties, the petition is taken up for final disposal.

(2.) Petitioners were given appointment on daily wages basis as warders. They were to work with the Superintendent District Jail Kathua and Sub Jail Hiranager. They have continued to work for almost six years. When their claims for regularisation were being considered, they were not regularised on the ground that they not medically fit.

(3.) The medical unfitness, which is attributed to them, is that they stammer. The petitioners are present in the Court. They were questioned. They were quick in their responses, they however, do stammer a little bit.