GH. MOHI Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) A batch of 24 service writ petitions, figuring from sr.no. 1 to 24 in title cause, came to be filed by the petitioners for quashing of the orders bearing Nos. 15871-74/HO, 15875-78/HO dated 11.02.2003, 15517-20/HO, 15537-40/HO, 15393-96/HO, 15377-80/HO, 15629-32/HO, dated 10.02.2003, 15835-38/HO, 15855-58/HO, 15851-54/HO 15867-70/HO, 15843-46/HO, 15839-42/HO, 15859-62/HO dated 11.02.2003, 15505-08/HO, dated 10.02.2003, 15389-92/HO dated 10.02.2003, 15525-28/HO, 15801-04/HO, 15469-72/HO, 15549-52/HO, 15749-52/HO, 15485-88/HO, 15493-96/HO, 15685-88/HO, 15533-36/HO, 15561-64/HO, 15813-16/HO, 15609-12/HO, 15605-08/HO, 15593-96/HO, 15613-16/HO, 15641-44/HO, 15601-04/HO, 15621-24/HO, 15717-24/HO, 15413-16/HO, 15349-52/HO, 15713-16/HO, 15453-56/HO, 15801-04/HO, 15701-04/HO, 15637-40/HO, 15461-64/HO, 15753-56/HO dated 10.02.2003, 15521-54/HO, 15793-96/HO, 15789-90/HO, 15441-44/HO, 15681-84/HO, 15553-56/HO, 15617-20/HO, 15797-800/HO, 15449-52/HO, 15369-72/HO, 15677-80/HO, 15345-45/HO, 15421-24/HO, 15581-84/HO, 15433-36/HO, 15425-28/HO, 15365-68/HO, 15589-92/HO, 15373-76/HO, 15381-84/HO, 15577-80/HO, 15429-32/HO, 15653-56/HO, 15745-48/HO, 15725-28/HO, 15669-72/HO, 15629-32/HO, 15729-32/HO, 15645-48/HO,15437-40/HO, 15585-88/HO, 15357-60/HO, 15489-92/HO, 15409-12/HO, 15689-92/HO, 15665-68/HO, 15697-700/HO, 15661-64/HO, 15445-48/HO dated 10.02.2003, one order dated nil no. nil issued in favour of Ms. Gulshan Daughter of Ghulam Mohi-ud-Din R/O Magam Handwara, 15785-88/HO dated 10.2.2003, 15709-12/HO, 15705-08/HO dated 10.02.2003, 15509-12/HO, dated 10.02.2003, 15649-52/HO, 15569-72/HO dated 10.02.2003, 15863-66 dated 11.02.2003, 15673-76/HO dated 10.02.2003, 15757-60/HO, 15353-56/HO, dated 10.02.2003, 15573-76/HO, 15597-600/HO, 15769-76HO, 15765-68HO, 15361-64/HO, 15737-40/HO, 15341-44/HO, 15417-20/HO, 15441-44/HO, 15545-48/HO, 15465-68/HO dated 10.02.2003, 15477-80/HO, 154701-04/HO, 15457-60/HO, 15657-60/HO, 15549-52/HO, 15385-88/HO, 15637-40/HO, 15513-16/HO, 15633-36/HO, 15761-64/HO, 15635-38/HO, 15529-32/HO dated 10.02.2003, 15781-84/HO, 15497-500/HO, 15807-12/HO dated 10.02.2003, 15473-76/HO, 15573-76/HO, 15733-36/HO dated 10.02.2003, 15827-30/HO, 15823-26/HO, 15831-34/HO, dated 11.02.2003, 16034-37/HO, 15565-68/HO dated 10.02.2003, 15879-82/HO dated 11.02.2003 whereby and where-under the engagement of the petitioners came to be cancelled and for commanding the respondents to, allow the petitioners to continue on the posts held by them and, release salary in their favour with all consequential benefits.

(2.) In the batch of 11 writ petitions figuring from Sr.No. 25 to 35 in title cause, some of the petitioners have prayed for commanding the respondents to allow them to continue on the posts and for quashing of the communication No. BK-79/iii/2691-92 dated 27.12.2002 and order No.14962-95/HC dated 31.01.2003 with a further command not to release the pay dues to the newly appointed persons and to release proper grade in favour of the petitioners.

(3.) And, in other batch of 6 writ petition figuring from Sr.No. 36 to 41 in the title cause, the petitioners have prayed that respondents be commanded, to place the petitioners in the pay scale of Rs.4500-150-7500 with effect from date of joining in the service and for payment of wages and, not to dis-lodge the petitioners from services and give them the same treatment, as has been given to other employees.