IDREES AHMAD BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners came to be engaged as Disaster Management Professionals w.e.f. 06.12.2016 purely on ad hoc basis on payment of Rs. 20,000/- per month by virtue of Government order dated 21.02.2017. The payment to the petitioners was reflected as out of pocket expenses.

(2.) By virtue of order dated 14.09.2017, the petitioners, who were engaged in the Jhelum and Tawi Flood Recovery Project, were withdrawn and deployed as Disaster Management Professions in various Disaster Management Authorities, the details whereof are reflected elaborately in the said order. Petitioners claim that they are continuing to work as such professions but are now aggrieved of Notification No. 01 of 2019 dated 13.11.2019 whereby the Government has invited applications, inter alia, for the post of senior Consultant (Disaster Management) as also Consultant (Disaster Management). The notification impugned prescribes the conditions of eligibility which includes qualification and experience.

(3.) Learned counsel for the petitioners stated that some of the petitioners do not fulfill the prescribed eligibility conditions which, inter alia, require masters' degree in any discipline preferably Disaster Management, Social Work, Sociology, Geography, Agriculture, Architecture, Engineering and Urban Planning and also lack the requisite experience which is demanded of the applicants.