SHABIR AHMAD ZAHRI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner, amending his writ petition, has made the following prayers:

(2.) The petitioner was appointed as Junior Assistant in terms of Government order No. 56 UC/LW(Estt) of 1995 dated 28.06.1995 purely on ad hoc basis with effect from 01.07.1995 pending selection and till further orders. By a subsequent order issued under endorsement No. UC/LD(Estt)P/SAZ/95 dated 17.01.1996, it was ordered that that the words "ad hoc basis' in line 3rd of order dated 28.06.1995 be read as "temporary basis pending selection".

(3.) While the petitioner continued to hold the aforesaid post, in the year 2001 the State Government issued order No. 1285-GAD of 2001 dated 06.11.2001 where under it was ordered that all ad hoc appointments made till the issuance of the said order shall be considered for regularisation after completion of seven years of continuous service without reference of the posts held by them to the Service Selection Board, subject to certain conditions mentioned in the said Government order.