MANJIT SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, the petitioner has sought a direction to the respondents to regularize his services as Follower w.e.f 23.03.2001, when one Sh. Mohd. Shokit was regularized as Constable, with all consequential benefits.

(2.) Briefly stated, the background facts relevant for the disposal of this petition are:

(3.) Feeling cheated, the petitioner has filed the instant petition seeking a direction to the respondents to regularize his services as well in terms of the recommendations made by the SHO Police Station concerned and SSP Poonch from time to time and also having regard to the exemplary performance of the petitioner on the anti-militancy front.