SOBA RAM Vs. STATE OF J&K

JUDGEMENT

(1.) BY means of this writ petition all the three petitioners have questioned the legality as well as validity of order contained in Annexure F, dated 24.10.1997, whereby petitioner 2 Mohd Anees has been ordered to be transferred from the post of Deputy Director Hospitality and protocol (Stores) and posted as Deputy Director Hospitality and protocol, Jammu, and in his place one Shri Tariq Ahmed Mir, KAS, ETO (C Circle), Srinagar, has been transferred and posted as Deputy Director Hospitality and Protocol (Stores). In addition to this all the three petitioners have also claimed a direction to respondents to treat them as Members of Kashmir Administrative Services (KAS) w. e. f. 25.10.1984 and thereafter grant them all consequential benefits.

(2.) IN order to properly appreciate and understand the case of petitioners brief facts needs to be examined as stated in the writ petition which are the following effect:

(3.) ALL the petitioners were initially appointed as Assistant Directors Hospitality and Protocol for a period of six months or till the posts were filled up under the Rules by the Public Service Commission whichever be earlier, such appointments were made in relaxation of their qualification. A copy of such adhoc appointment order is annexed with the writ petition as Annexure A.