SUHAIL AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the order -dated 29.7.2005, whereby the learned Single Judge has dismissed the writ petition of the appellant maintaining the impugned order of cancellation of his appointment as an Orderly.

(2.) APPELLANT came to be appointed by the Chief Medical Officer, Pulwama as desired by the Minister for Forests Jammu and Kashmir State as Class IV servant in the pay scale of Rs. 2550 -3200. The Chief Medical Officer made number of such appointments. The Director, Health Service, Kashmir noticed that all such appointments are illegal and vide his order dated 30.10.2003 directed the Deputy Chief Medical Officer not to entertain such orders.

(3.) AGGRIEVED of the order -dated 30.10.2000 passed by the Director, Health Services Kashmir. The appellant challenged it by means of the writ petition before the learned Single Judge on the ground that the principle of natural justice has not been followed. The Chief Medical Officer was competent to appoint the appellant. No enquiry has been conducted before cancellation of the appointment order and similarly situated persons have been permitted to continue.