MOHAMMAD AMIN PARRAY Vs. STATE AND ORS.

JUDGEMENT

(1.) At para-3 of the reply affidavit, it is admitted by the respondents that the petitioner along with other similarly situated Daily Wagers/Consolidated Workers was engaged in JKPCC from time to time and was regularized in terms of SRO 64 of 1994 after the cases were cleared by the empowered committee constituted by the Government for the said purpose. It is pleaded that the Managing Director vide his Order No. 2066-68 dated 4th June, 2002, issued regularization order in favour of 58 Daily Rated Workers which included petitioner also. All these 58 Daily Wagers were regularized against the post of Helper in the pay scale of Rs. 2550-3300 irrespective of the nature of job carried out by the Daily Wagers/Consolidated Workers.

(2.) At para-8 of the reply affidavit, it is admitted by the respondents that petitioner has been assigned the job of Works Supervisor. It is also pleaded that he is possessed of academic qualification of matriculation and his case for appointment by way of promotion would be considered by the DPC on the basis of seniority/merit and qualification required for such post.

(3.) The petitioner, in this case, has prayed for issuance of direction to the respondents to regularize his service on the post of Works Supervisor from the date from which his juniors have been promoted as Junior Assistants in terms of Order No. 131 of 2007 dated 28th Nov., 2007.