(1.) THE point that needs adjudication in this petition is, whether the petitioners are entitled to third in -situ promotion in terms of SRO 14 of 1996 Jammu and Kashmir Civil Services (Higher Standard Pay Scale Scheme) read with SRO311of 1997.
(2.) THE petitioners were working as daily wagers and their services were regularized in the year 1975. The petitioners have worked as daily wagers for 14 years and have completed 20 years of service on regular establishment. SRO 311 of 1997 mandates that 50% of the continuous work by daily wagers is to be counted with regular services for the purposes of grant of in -situ promotions. Thus the seven years out of 14 years service as Daily -wager is to be counted for the purposes of grant of insin -situ promotion:
(3.) PARA 3 is matter of record, needs no reply. However, it is submitted that the petitioner by their own showing under annexure -C have put in service of 13 years 2 months and 24 days before they were brought on regular establishment. Hence the contentions of petitioners in para under reply are baseless and incorrect. The contention of petitioners that they have not put in more than 14 years of continuous service is self contradictory and misleading, is accordingly denied.