MOHD. SHAFI ATTU Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners claimed to have been appointed on ad hoc basis in the year 1992 -93 against the posts as shown in detail hereinbelow:

(2.) Their claim is that they were entitled to regularization in pursuance to Government Order No.1285 -GAD of 2001 dated 06.11.2001.

(3.) It is further claimed by the petitioners that now petitioners No.1 to 3 and 4 have been regularised, as a matter of course in terms to the provisions of J&K Civil Services (Special Provisions) Act, 2010 in the year 2012 but such a regularization will not deprive them of the benefit which had accrued to them in pursuance to Government Order No.1285 -GAD of 2001 dated 06.01.2001.