NASIR AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONERS have been engaged on daily wages of Rs. 15/ - per working day by debit to work charge grants in the year 1988, 1990 and 1992 on different dates. Their engagements were initially made for short periods, but, from time to time, their engagements were extended by various orders. Subsequently, they were engaged as casual labourers and continued till 1994. They are still continuing a such pursuant to interim order dated 22.03.1994 passed by this court. Their prayer is that their services be regularised in terms of Government order No.26 -F of 1994 dated 31.1.1994. The said Government order was substituted by SRO 64 of 1994 which is para meteria with Government order No.26 -F of 1994. The second prayer they have made in the writ petition is for quashing of two orders: one bearing No. DRD K -E/D/7438 -7532 dated 17.2.1994, by virtue of which their engagement was to be discontinued; and the second order No.SC/EXTT/WS/93 -94/1993 -2005 dated 15.2.1994, by virtue of which services of all casual labourers of the Block to which the petitioners belong, were discontinued. The petition have also prayed that the pay scales of the posts they have been working against, be released in their favour.

(2.) NO counter has been filed despite several opportunities given to the otherside.

(3.) HEARD learned counsel for the parties.