MEHRAJ Vs. STATE OF J&K

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, writ petition is decided finally at this stage.

(2.) The petitioner has filed present petition for quashment of Order No. 322-B of 2012 dated 06.06.2012 by virtue of which the services of the petitioner have been dispensed with (copy of the said order has been placed on record as annexure A). It has further been averred that in terms of Order no. 413-B of 2012 dated 20.07.2012, notwithstanding the termination of the services of the petitioner, it has been decided that the regularization of the petitioner shall be decided after withdrawal of court case and receipt of final enquiry report and copy of the order dated 20.07.2012 has been placed on record as Annexure B.

(3.) In memo of petition it has been stated that petitioner was appointed by virtue of Order no. 761-B of 2001 dated 10.11.2001 on consolidated worker. The petitioner is not however in possession of the appointment order. In compliance to the order of appointment, petitioner submitted his joining Report on 12.11.2001 to Deputy Secretary Text books New Campus Bemina Srinagar. A copy of the Joining report has been placed on record as Annexure C. The services of the petitioner were continued from time to time and petitioner was transferred from one section of the Board to the other. The petitioner stood appointed on consolidated wages. In 2009 the wages of petitioner as also other similarly situated candidates were enhanced. The petitioner would render his services every day, except when the offices were closed and the petitioner was paid on monthly basis.