MOHAMMAD FAHEEM NAQSHBANDI Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner was initially appointed Junior Assistant on ad hoc basis for a period of 89 days in terms of Government order dated 24 -12 -2001 in the pay scale of 3050 -4910 in Social Welfare Department, District Baramulla, against available vacancy. After expiry of his first term, extension was granted to his ad hoc appointment.

(2.) IN terms of Government order No. 237 -GAD of 2004 dated 20 -02 -2004, petitioner's services were converted from ad hoc to contractual.

(3.) IT appears that after the petitioner was appointed on contractual basis on 24 -02 -2005, his pay was being drawn and disbursed to him in terms of his initial order of appointment on ad hoc basis.