STATE OF JAMMU AND KASMIR Vs. PRITHVI RAJ

JUDGEMENT

(1.) THESE original side appeals preferred under the Letters Patent, by the State of Jammu and Kashmir, question a common judgment of a learned single Judge of this Court delivered on july 26, 2002 allowing respondents' SWP Nos. 1531/2000, 1653/2000 and 1900/2000, directing the appellants to take notice of the observations made in a Division Bench judgment of this Court in LPA (SW)-D-21/ 2000 titled Ashok Kumar and Others v. State and Others decided on July 26, 2002 and to consider the claims of respondents for regularization in service besides directing release of their salary within a period of one month failing which the respondents would become entitled to interest @ 12% and quashing Chief Conservator of Forest (Project director SF Project) Jammu and Kashmir. Jammu's Order No. 2-4/sfp/a/hq dated June 30, 2000 and Divisional Forest Officer Social forestry Division Doda's Order dated July 3, 2000. ;

(2.) FACTS necessary for the disposal of these appeals may be stated thus:

(3.) THE respondents in these appeals, had, filed writ petitions in their earlier round of-litigation in this Court which were disposed of with a direction to the appellants to treat their writ petitions as 'representation' for consideration of their cases in terms of various standing orders and policy decisions as also-decision given by Supreme Court of India in case reported as State of Haryana v. Piara singh, AIR 1992 SC 2130 : (1992)4 SCC 118: 1993-II-LLJ-937. These respondents had filed, contempt petitions as well to seek compliance-of the directions of the writ Court. The Chief conservator of Forests Project Director SF project Jammu and Kashmir. Jammu and divisional Forest Officer Social Forestry division, Doda issued speaking orders in' compliance to the directions passed by the writ court rejecting the claim of the respondents to regularisation in Government service. The order of the Chief Conservator of Forest reads thus: