HASHAM DIN Vs. STATE & ORS

JUDGEMENT

(1.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing and same is taken up for final disposal.

(2.) Through the instant writ petition, the petitioner seeks the following reliefs in the nature of:-

(3.) Learned counsel for the petitioner states that the petitioner was engaged as Daily Wager in the respondents-department for watch and ward duty in Compartment No.61/BH of Bhaderwah Forest Division, by the Chief Executive Officer, Forest Development Agency Bhaderwah. Learned counsel further states that the petitioner has completed twelve years in the department on daily wage basis and was paid his remuneration from time to time as is evident from MusterRolls of the petitioner prepared by the respondents. The petitioner has been deployed to various places on the behest of the respondent-department which is evident from the record. In May, 2015, the petitioner was posted at newly established Compartment No.4, Bhaleesa as Watch and Ward. The petitioner has been continuously pleading for regularization of his services after having rendered more than twelve years in the department and, therefore, he seeks the benefit of regularization together with unpaid or withheld salary. Learned counsel for the petitioner states that in the regard, he has made the representation but he has not placed any representation on record seeking regularization. To this, Mr. Malhotra, learned GA states that the representation, if filed by the petitioner, shall be considered and decided by the competent authority as may be directed by this Court.