SHAHEENA RASOOL Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) The issues involved in both the petitions are not only common but are overlapping. These petitions are taken up together for final disposal.

(2.) Petitioner was appointed as Computer Assistant in the then Agricultural Production and Rural Development Department against the available vacancy by the Government vide office order no. 70-Agri of 1995 dated 28th July, 1995. Petitioner was initially appointed for a period of two months on contractual basis and was ordered to be paid consolidated salary of Rs. 1000/- per month. Petitioner in terms of series of orders subsequently was allowed to continue in service.

(3.) The State Government in order to mitigate the hardships of those persons who were appointed on contractual, adhoc and on consolidated basis against clear vacancies for regularization/absorption of their service enacted J&K Civil Services (Special Provisions), Act. 2010 (for short Act of 2010). In terms of the said Act, the cases of those persons who are covered by the said Act, were to be considered by a statutory Empowered Committee for their permanent appointment/absorption/regularization in the Government services. The Empowered Committee in its 29th Meeting held under the Convener ship of Principal Secretary to Government Finance Department on 18th July, 2012 and 25th July, 2012 considered the cases of aforesaid classes of employees of different departments.