NASEEM AMIR SHAH Vs. STATE

JUDGEMENT

(1.) CONSIDERED . Admitted.

(2.) MR . Attar tenders a statement at bar that the objections filed on behalf of respondents may be treated as reply. The statement is taken on record, pleadings are complete. The matter has been heard finally.

(3.) NASEEM Amir Shah petitioner was appointed as Marketting Inspector on 01.07.1996, in the office of Assistant Marketting Officer Lucknow by the then Assistant Marketting Officer Lucknow who happen to be the father of the petitioner said Naseem Amir Shah. He came to be appointed in the arrangement created by transfer of one A.R. Mir Marketting Inspector to Delhi on stop gap arrangement till posting of any suitable person from the Head Office with condition that he shall have claim to continue after a gap of one year in which case he shall be treated as regular temporary employee of the Directorate of Horticulture of the State. The petitioner joined and worked as such Marketting Inspector till 21.08.1998. The Government of J&K terminated his services vide order No: 186 CHPM of 1998 dated: 22.08.1998. This termination order is impugned in the writ petition and is prayed to be quashed and petitioner allowed to continue to discharge his duties as Marketting Inspector with payment of salary attached to the post through appropriate writ.