STATE OF J & K Vs. SHARDA DEVI

JUDGEMENT

(1.) The brief facts of the case are that the applicant (Smt. Sharda Devi) was appointed as Hostel Warden in Government College for Women at Gandhi Nagar, Jammu on consolidated pay of Rs. 2000/- PM on contract basis for a period of one year, vide Government order No. 258-HE of 1992 dated November 20, 1992. This period was extended by the Government by its order No. 278-HE of 1993 dated Dec. 9, 1993 upto February 28, 1994. Thereafter, the services of Smt. Sharda Devi (respondent in LPA(SW) No. 310 of 1995) were discontinued. Consequently, Smt. Sharda Devi filed a writ petition (SWP No. 1490 of 1995) in this court which was heard by the learned Single Judge who vide judgment dated October 30, 1995 allowed the writ petition. The operative part of the judgment under appeal reads thus :-

(2.) The said judgment of the learned Single Judge has been challenged by the State through the present appeal (LPA (SW) No. 310 of 1995). In this LPA, the appellant sought an interim order of stay from this Court in the following terms :-

(3.) Since the matter is complete and the learned counsel for the parties want that the same be heard and disposed of on merits, we proceed to decide the matter finally.