GIRDHARI LAL Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioners are seeking to quash Advertisement Notice No. 1 of 2006, dated 02.02.2006 issued by J&K Service Selection Board, respondent No. 1 herein, whereby, amongst other posts, nine posts of Drivers have been advertised for selection. Petitioners are also seeking a direction to the respondents to treat them to have been appointed as Drivers against the vacant posts with all consequential benefits.

(2.) The facts in brief, as stated in the petition, are that petitioner No. 1 was appointed as Driver on daily wage basis in the Agriculture Department in Aug. 1991 and, subsequently, in terms of SRO 64 of 1994, his services came to be regularized as Helper vide Govt. Order No. 3/E of 2003, dated 25.05.2003 w.e.f. 01.04.1999. It is averred that ever since he was engaged on daily wage basis and even after regularization of his services till the filing of present petition, he has been discharging the duties of a Driver.

(3.) It is averred that petitioner No. 2 was also appointed as a Driver on daily wage basis on 01.01991 and has been performing the duties of a Driver, however, despite completion of more than an seven years of service he has not been regularized.