SUMAN SHARMA Vs. STATE OF J&K

JUDGEMENT

(1.) AS the nature of controversy involved in these petitions is same, these shall stand disposed of vide this common order.

(2.) THE facts in brief are as under:

(3.) THE candidates who came to be engaged as such in pursuance to the aforementioned Government Order, however, continued to serve as Lecturers in Higher Education as their term was extended from time to time. As the said candidates were not being regularized against the posts they were working/allowed to continue, a number of writ petitions came to be filed in Srinagar wing of this court which came to be disposed of by a Full Bench of this Court vide judgment dated 28th of June01 passed in SWP No. 1309/98 and connected petitions. When the aforesaid writ petitions were taken up for disposal by the Full bench, the then learned Advocate General gave a concession that the writ petitioners would be considered for regularization of their services against migrant and other vacancies as and when they become available. It was on the basis of the said concession that the Full Bench passed following directions: -