GH HASSAN BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) ADMIT . With the consensus of learned counsel for the parties, the petition is taken up for final adjudication.

(2.) THE petitioners are continuously working as Casual Labourers from last ten years. The petitioners has sought indulgence of this Court for directing the respondents to, regularize their services in terms of SRO 64 of 1994, pay to the petitioners the minimum pay scale with all consequential benefits and, continue the petitioners in service till their services are regularized.

(3.) THE respondents have filed reply. It is profitable to reproduce para -3 and 6 of the reply herein; -