MUSHTAQ AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER was engaged as Laboratory Assistant by the Chief Medical Officer, Baramulla. The order of his engagement reads as follows: -

(2.) THE relief sought in the petition is that respondents be directed (1) to allow him to continue on the post till selection is made by the competent authority; (2) to release his pay, and emoluments in his favour; and (3) to prohibit from terminating his services;

(3.) MR . Kawoosa on the other hand submitted that since the appointment has been made by a person not authorised to make such engagement under law, the petitioner is not entitled to any of the relief claimed by him. The order of his appointment, being illegal and void, the petitioner has no right to continue on the post.