NARESH KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) Held, that all those persons who were appointed after 31.3.1994 would be also eligible for regularisation under SRO-64 of 1994, and this writ petition is alowed and the order of termination dated 7.4.2005 so far as it pertains to the petitioner-Naresh Kumar is set aside and the respondents are directed to re-engage him and take decision for regularization of his services under SRO 64 of 1994 within a period of three months from the date a copy of this order is received by them.

(2.) The petitioner came to be engaged as cook on 4.8.1997 on consolidated pay @ Rs. 357- per day in the Police Department at Police Lines, Kathua. He remained in the job from 4.8.1997 to 7.4.2005, which is also certified by the Senior Superintendent of Police, Kathua vide his communication dated 6.7.2005. Vide order dated 7.4.2005, the petitioner was disengaged as Daily Rated Worker on the ground that he stood engaged after 31.03.1994. It is this order, which is subject matter of challenge before this court.

(3.) I have heard learned counsel for the parties and perused the record.