MUKHTAR AHMAD MALIK Vs. STATE AND ORS

JUDGEMENT

(1.) This order shall dispose of writ petition enumerated in the schedule appended to this order. The broad facts which are found mentioned in these petitions and regarding which there is no dispute between the parties are as under :

(2.) Petitioners submit that the respondent authorities should now regularise the services of the petitioners. It is also submitted that they should be paid salaries which are being paid to other lecturers in the Government Colleges in the State of Jammu and Kashmir. It is further submitted that some lecturers have not been paid their salaries for the last nine months.

(3.) Learned counsel appearing for the Sate submits that so far as question of regularisation is concerned, there are three types of categories, these are :