SURAM CHAND Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) This writ petition is filed praying for issuance of writ of mandamus directing the respondents to regularize the services of the petitioner as he has completed seven years in service.

(2.) The case of the petitioner is that he was engaged on daily wage basis in the year, 1993 and completed seven years period in the year 2000 and even after completing seven years, respondents have not regularized the services of the petitioner.

(3.) Learned counsel for the respondents submitted that when the list was submitted to the Higher Authorities for regularization of daily wagers who were eligible in terms of SRO 64 of 1994 against the name of the petitioner it has been mentioned that he has been engaged after 01.04.1994 after the issuance of Government Order No. 26-F of 1994, dated 31.01.1994 which was the cut off date for regularization of the daily wagers, therefore, he is not entitled to regularization of his services, as claimed.