ROMAL SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) By virtue of order dated 30.11.1994, petitioner came to be engaged as Driver on daily wage basis by Assistant Commissioner (Revenue), Doda. The said engagement was extended from time to time till 25.01.2002 and on this date one Faiz Ahmad (Respondent No. 5) was appointed as a Driver on daily wage basis, in place of the petitioner.

(2.) Immediately thereafter, a petition was filed by the petitioner seeking inter-alia a writ of mandamus, directing the respondents to consider his case for regularization in terms of SRO-64.

(3.) Objections have been filed by the respondents, wherein a stand has been taken that the temporary arrangement by which the petitioner had been engaged did not confer any right upon the petitioner to appoint him on substantive basis and that he was serving at his own risk and responsibility in the said arrangement, which was purely temporary.