BHOLA RAM SHARMA Vs. STATE & ORS.

JUDGEMENT

(1.) The present petition has been filed seeking inter alia the issuance of a writ of certiorari for quashing order dated 30.12.2010 issued by respondent No. 3-Chief Engineer, Irrigation and Flood Control Department, Jammu whereby the case of the petitioner for regularisation as Electrician w.e.f. Dec., 1989 has been rejected.

(2.) The material facts as they are seen from the record are as under :

(3.) The petitioner claims to be an ITI diploma in Electrician Trade, who was engaged vide order dated 30.5.1985 on ad hoc basis for three months on consolidated pay of Rs. 650.00 per month in the Rajal Lift Irrigation Scheme of the Irrigation Department. This engagement was extended from time to time subsequently.