STATE OF J&K Vs. NAZIR AHMAD MAGREY

JUDGEMENT

(1.) This Letters Patent Appeal is preferred against the judgment and order dtd. 18/8/2017, whereby the writ petition filed by the petitioners- respondents herein has been allowed with the direction to the respondents to fix their pay scale against the post of Sanitary Supervisor with effect from the date when they were holding the post i.e., 2000 and 2005 and to grant them all consequential benefits including arrears.

(2.) Briefly stated the material facts are stated as under:

(3.) Petitioners claim to be appointed as Sanitary Supervisors and were subsequently regularized in the year 2000 and 2005 in the scale of 2550-3200. The petitioners filed SWP No.361/2016 claiming the pay scale of 3050-4910 which was admissible against the post of Sanitary Supervisors from the date their services were regularized.