BASHIR AHMED MALIK Vs. STATE OF J&K

JUDGEMENT

(1.) THE appellant submits that he having worked for more than three and a halt year with the State Administration was entitled to get his services regularised in terms of Government Order No. GAD -1220 of 1989 dated 11th Sept., 1989. This assertion of his did not find favour with a learned Single Judge of this court. It was held that no direction can be issued to regularise the services of the appellant. It is in these circumstances, the appellant has filed this appeal under Clause 12 of the Letters patent.

(2.) THE appellant came to be appointed as a Junior Crafts Instructor on 17th Feb., 1989. This was for a period of three months or till the formal selection of suitable candidates is made by the Service Selection Board. Another order came to be issued on 5th Sept., 1989. This was for the post of Junior Stenography Instructor. The tenure was similar. About fifteen orders of similar tenure came to be issued in about three years period. The appellant submits that as he had continued in service for all these years, therefore, he is entitled to continue in terms of Government order dated 11th Sept., 1989.

(3.) THE respondent -State filed objections. The break up of the service tenure has been indicated. From 7th Feb., 1989 to 11th June, 1991 eight orders giving adhoc tenure for various periods of 89 days or three months were passed. There was a stipulation that the tenure would come to an end on the expiry of the term or till regular appointments are made by the Selection Board. Services of the appellant were terminated on 31st July. 1991. The appellant was again appointed on 9th Sept., 1991. Thereafter seven other orders came to be issued All these were adhoc in nature with a clear stipulation that the services of the appellant would be terminated either on the expiry of the term or in the event of regular selectee came to be appointed. These facts and figures have been given in para No. 1 of reply on merits.