ABDUL AHAD LONE Vs. STATE

JUDGEMENT

(1.) These batch of writ petitions raise a common issue for determination, therefore, these are taken up together for adjudication and this judgment shall govern all.

(2.) The petitioner, in SWP no. 481/2016, is working on need basis at Sheep Breeding Farm Daksum, having been engaged as such with one-day break after every 89 days, by respondent no. 2, Director, Sheep Husbandry Department, Kashmir, in the year 2014, for a monthly remuneration of Rs. 3000/-. The petitioner is stated to be continuing since then and his wages are stated to be unpaid for a long time. The petitioner, has filed this writ petition to seek a command in the name of respondents not to disengage him and release his unpaid wages for the period he has worked after allowing him to continue on the post held by him.

(3.) The petitioner is before the court as he apprehends his ouster in view of issuance of a Government Order No. 43-F of 2015 dated 17th March, 2015, by virtue of which the Government imposed a complete ban on the engagement of casual/ seasonal labourers in Government Departments/ State owned Public Service Undertakings. Hence the writ petition.