MUBARIK AHMAD MIR Vs. STATE OF J&K

JUDGEMENT

(1.) CLOSURE of Watch Case Project of J&K State Industrial Development Corporation Limited (for short SIDCO) resulted in subjecting the petitioner to an uncertain situation and his fate has been hanging in the balance for want of finalization of his case of absorption.

(2.) PETITIONER admittedly vide order No.IDC/WCP/84/25 dated 13th of June, 1984 issued on approval by Project Manager Watch Case Project has been appointed, as Engineer Trainee and subsequently regularized in the grade of Rs. 1200 -2040, therefore, was permanently on the establishment of SIDCO.

(3.) THE Industries and Commerce Department vide its communication No.41 -PAC/99 -NS dated 19.3.1992 addressed to Commissioner/Secretary to Government General Administration Department, has conveyed that the Advisor (Z) (as then was under Governors Rule) has desired the staff of the factory be adjusted in Various departments/ corporations after taking into consideration their suitability and utility, therefore, list of surplus staff of the Watch Case Project for their adjustment in various departments/corporations has been sent to the General Administration Department.