BILAL AHMAD DAR Vs. STATE & ORS.

JUDGEMENT

(1.) This is a writ petition.

(2.) Heard. I have perused the record.

(3.) Petitioners claim that respondent-Department of Fisheries has engaged them as casual labourers against clear vacancies time to time from the year 1999 onwards. In support, they have produced the copies of engagement orders, most of them having been issued by the Commissioner Fisheries, J&K Government, one by Joint Director Fisheries, Kashmir Division and one by Chief Project Officer, Trout Fish Farming Project, Kokernag. Their claim further is that the Director, Fisheries, J&K Government/respondent no.2 vide his communication no. DF/CJ/Adm/2011/4392, dated 20.09.2011 followed by communication no. DOF/Adm/13/638, dated 15.05.2013 has certified that their engagement as casual labourers have been made by the competent authority, they are working in the department for the last more than seven years and has recommended their regularisation against Class IV posts available in the department saying that their engagement as casual labourers was necessitated because of manifold increase in departmental activities with the introduction of new departmental programmes across the State, besides for creating employment avenues for the unemployed educated youth and as there had been no corresponding creation of staff especially at the gross root level.