FAYAZ AHMAD Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioners were appointed as Work Agents on regular temporary arrangement in the grade of Rs. 345 -460 against the available vacancies vide different orders dated 31. 3. 1986, The services of the petitioners were terminated vide order of the Executive Engineer, Flood Control Division, Baramulla, under No. 3647 -58 dated 21 -7 -1986 in pursuance of J&K General Department Circular referred to therein. Aggrieved by the aforesaid order, the present writ petition has been filed by the petitioners.

(2.) HEARD the learned counsel for the parties and perused the record.

(3.) IT is admitted that the petitioners were appointed as Work Agents on regular temporary arrangement in the grade of Rs. 346 -46 -against the available vacancies vide orders dated 31 -3 -1986 and they were allowed to work upto 21. 7. 1986 when the impugned order was passed.