BODH RAJ Vs. STATE AND ORS

JUDGEMENT

(1.) Stop gap arrangement made pursuant to Order No.99-LC of 2011 dated 14.10.2011 has entangled the parties in a litigative process. It is advantageous to notice the order as it is:

(2.) The order suggests that the placement of the employees as incharge Labour Inspectors in their own pay and grade is until filling up of the posts on substantive basis in terms of J&K Labour (Subordinate Service) Recruitment Rules, 1988. It also envisage that the placement as incharge Labour Inspectors shall not confer any preferential right for regularization through Departmental Promotion Committee (DPC) and even such an arrangement shall be without prejudice to the seniority and superior claim of the employees.

(3.) The petitioner who in the final seniority list of Senior Assistant issued by the Department on 01.07.2011 figures as the last candidate at Sl. No.29 and his date of promotion to the post of Senior Assistant is shown as 01.01.2010 under Category SC.