GULZAR AHMAD TANTRAY Vs. STATE OF JK

JUDGEMENT

(1.) In this petition, the petitioner has prayed for the following reliefs;

(2.) Petitioner claims to have been appointed as daily wager in the respondent department way back in 1969. Thereafter, the government of J&K regularized the services of many daily wagers including that of the petitioner with effect from 4/8/1980. Since then, the petitioner has worked as permanent employee of the respondent department and prior to the regularization, the designation of the petitioner was shown as meter reader and immediately after his conversion into regular establishment, he was designated as Installation Inspector. It is further submitted that in August, 1980 vide order 04/8/1980, the petitioner came to be properly adjusted as Installation Inspector and since, August 1980, the petitioner has been working as Installation Inspector surveyor and performing the said duties upto his retirement on 31/12/2009 and the petitioner had been claiming the grade attached to the post but the respondents did not released the same in favour of the petitioner, compelling him to file writ petition bearing SWP No. 01/2015, wherein, the petitioner had prayed for the following reliefs;

(3.) This Court on consideration of the matter and in terms of order/judgment dtd. 2/1/2015, disposed of the above said writ petition. The order is reproduced as under;