MUSHTAQ AHMAD MALIK Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner has been clamouring for redressal of his grievances. Despite recommendations and communications followed by the directions passed by this Court while disposing of SWP No. 434/2011, the right of regularization has been denied by the respondent authorities on the basis and the reasons as recorded in the impugned Government Order No. 504 of 2014, dated 29.10.2014. In essence petitioner claims the benefit under Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularization) Rules, 1994 as has been notified vide SRO 64, dated 24.03.1994.

(2.) Rule 2 of the said Rules has been quoted in the order impugned so as to show that the petitioner does not fall within the definition of 'Daily Rated Worker' so is not eligible for regularization.

(3.) Daily Rated Worker in Rule 2 has been defined as under: -