SYED MOHD ASHRAF Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner was appointed on 7.11.1984 as Field Operator in the department of Wild Life Protection for a period of three months against the available vacancy of one Abdul Majid Allaie by order No. 190 of 1984 -85 dated 5.3.1985 passed by Chief Wild Life Warden, J&K Government. The petitioner was allowed to continue on the said post till further orders from the date of expiry of previous order subject to the active duty certificate of Ranger Officer. At the time of appointment of the petitioner, admittedly there were no recruitment rules existing for regulating and making appointments in the department. It is only by issuance of SRO 469 dated 21.11.1985, rules called, Jammu and Kashmir Wild Life Protection Subordinate Service Rules, 1985 came to be framed. After framing of the Rules, the Government by its order No. 13 8 -FST -GR of 1990 dated 27.7.1990 accorded the sanction for creation of the following posts under the plan schemes of the Department during the current financial year: "Sanction is hereby accorded to the: A) Creation of the following posts under the plan scheme of the Wild Life Department during the current financial year. Designation of the post Grade Rs. No. of posts - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - Research survey and census: 1. Direction office: 1.Wildlife warden 1900 -3200 one

(2.) STOREKEEPER 900 -1830 one

(3.) SECTION officer 1550 -2550 one