JAMMU MUNICIPAL CORPORATION Vs. CHARAN DASS

JUDGEMENT

(1.) THIS Letters Patent Appeal filed by the jammu Municipal Corporation and Others is directed against the Judgment of the learned single Judge In SWP No. 1955/2002 titled charan Dass v. State of Jammu and Kashmir and Others dated February 8, 2006.

(2.) CHARAN Dass son of Gangoo Ram R/o 509 Rajpura, Mangotrian, Jammu (hereinafter referred as respondent No. 1) was working as safaikarmchari with the appellants. In the year 1977 he was assigned the job of Sanitary supervisor but was paid the wages of Safai karmchari only. Health Officer of the corporation vide letter No. ACJ/h/2028 dated october 26, 1987 recommended to the corporation to regularize the services of the, petitioner as Sanitary Supervisor, but no action was taken on the recommendations which forced the petitioner and other similarly situated safai Karamcharis to file a petition before this court SWP No. 344/1989 which was heard and finally disposed of by this Court on August 9, 1990. The Court directed as under:

(3.) THEREAFTER the matter was examined by the appellants who vide Order No. 71-MJ (Adm) of 1992 dated February 1, 1993 accorded sanction to the promotion of petitioner to the post of Sanitary Supervisor with effect from October 17, 1992 as under: