PASHORI LAL Vs. STATE

JUDGEMENT

(1.) This petition seeks relief in the nature of prohibition restraining the respondents from ousting the petitioner, who on the date of filing of present petition was working on daily wage basis in D.R.D.A. Project, Doda. A prayer for writ of mandamus also is made for regularisation of his services.

(2.) Objections to the petition have been filed by Mr. Siddiqi, Government Advocate.

(3.) I have heard the learned counsel for the parties Mr. Gupta, appearing for the petitioner has, while reinforcing the contentions projected in the petition, advanced his arguments on the following analogy :-