VIJAY BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner is one amongst other 15 persons who were appointed on adhoc basis for a period of three months or till the posts were filled up by the competent authorities/ Subordinate Service Recruitment Board, whichever was earlier, in pursuance to Administration Department Letter No. PWD/ Gen/ 21/89 dated 29th April, 89 vide order of Superintending Engineer (C) Kashmir PHE, Circle Srinagar under No. 2 of 1989 dated 12th July, 1989.

(2.) THE person of the petitioner further submits that in pursuance to the said order he joined the duties and was performing his duties and getting his pay till middle March, 90 when he had to migrate to Jammu.

(3.) IN Jammu also the petitioner was paid salary as a Works Supervisor by the office of respondent No. 4 for the months of March, April and May 90 but thereafter till date he has not been paid any salary despite of having made repeated requests to the respondents. .