MEHBOOB AHMED Vs. STATE OF J&K

JUDGEMENT

(1.) The short grievance projected by the petitioners in these writ petitions is that the petitioners have been working in the Revenue Department as Settlement Assistants since the year 2008. They have successfully completed the Patwar training and are also graduates; they are, thus, eligible to be appointed as Patwaries on regular basis.

(2.) In these petitions, the petitioners have inter alia prayed for a direction to the respondents to take the recommendations made in their favour for their adjustment as Settlement Assistants to a logical conclusion. Reference has also been made to the communication of the Financial Commissioner (Revenue), J&K, Srinagar bearing No. FC (NG-PTAI) 812-I/2012 dtd. 16/8/2013.

(3.) During the pendency of these petitions and taking note of the later development, the petitioners have also filed applications bringing it to the notice of the Court that under the similar set of circumstances the petition filed by their counterparts serving in Kashmir Valley was allowed by a Bench in Srinagar directing the respondents to consider their case for regularization in terms of Sec. 5 of J&K Civil Services (Special Provisions) Act 2010. It is also brought on record that pursuant to the directions issued by the Court, the matter was considered and the petitioners in the aforesaid writ petition were appointed. Learned counsels for the petitioners have also placed on record the order of their appointments.