AB HAMID TELI Vs. STATE

JUDGEMENT

(1.) PETITIONER was appointed as orderly on adhoc basis for a period of 89 days w.e.f. 01.06.1994 by Tehsildar Consolidation Pattan vide his order No. 34 -36/CHP dated 01.06.1994. After expiry of the period of petitioners engagement, it was Shakeel Ahmad Dar, respondent No.5, who was appointed in his place, on adhoc basis, for a period of 89 days by the Tehsildar.

(2.) TEHSILDAR Pattan appears to have re -appointed the petitioner as orderly during the currency of the period of engagement of respondent no.5.

(3.) FINDING the petitioners engagement unwarranted, the Financial Commissioner, Jammu and Kashmir Government, Srinagar directed the petitioners engagement to cease with immediate effect, in terms of his Order No. FC(NG) 453 of 1998 dated 26.6.1998.