SHABIR HUSSAIN Vs. STATE OF J & K

JUDGEMENT

(1.) The petitioners who are 33 in number have filed this petition seeking writ of certiorari quashing Govt. Order No. 528- Edu of 2013 dated 15.05.2013, whereby the case of the petitioners, in terms of the judgment dated 29.12.2011 passed in SWP No. 702/2007, has been considered and rejected having been found devoid of any merit.

(2.) The brief facts leading to the filing of this petition are that the petitioners came to be appointed as Laboratory Assistants/ Library Assistants by the Chief Education Officer, Rajouri on stop-gap basis in different schools of district Rajouri. These orders were issued by the Chief Education Officer, Rajouri on 06.03.1999.

(3.) When the issue of the arbitrary appointments made by the Chief Education Officer, Rajouri came to the notice of respondent No.1, he kept all orders of appointment issued by the Chief Education Officer, Rajouri in abeyance by issuing Govt. Order No. 552-GAD of 2000 dated 17.05.2000. This Government order was assailed by the petitioners in SWP No. 133/2012 and other clubbed matters decided in the leading case of Ashiq Hussain and Ors. Vs. State and Ors (SWP No.702/2007) on 29.12.2011. This Court while disposing of the writ petition directed the respondents to consider the case of petitioners on compassionate grounds. The matter was considered by respondent No. 1and vide Govt. Order No. 528- Edu of 2013 dated 15.05.2013, impugned in this petition, the same was rejected being devoid of any merit.