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Abdul Gani Salmani And Others vs Union Territory Of J&K And Others
2021 Latest Caselaw 792 j&K/2

Citation : 2021 Latest Caselaw 792 j&K/2
Judgement Date : 26 July, 2021

Jammu & Kashmir High Court - Srinagar Bench
Abdul Gani Salmani And Others vs Union Territory Of J&K And Others on 26 July, 2021
                                                                    Sr. No.107

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

CJ Court

                           WP(C) No.1377/2021

Abdul Gani Salmani and others.                   ...Petitioner(s)/Appellants.
Through:    Mr. Abdul Rouf Parray, Advocate.
                                    Vs.
Union Territory of J&K and others.                          ....Respondent(s)
Through:    Mr. Sajad Ashraf, GA.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                ORDER

26.07.2021

01. Heard Sh. Abdul Rouf Parray, learned counsel for the petitioners.

02. The petitioners by means of this writ petition have challenged the judgment and order dated 17.09.2020 passed by the Central Administrative Tribunal, disposing of the TA No.26/796/2020 of the petitioners.

03. The petitioners are working as Casual workers in the Youth Services and Sports Department of the Jammu & Kashmir. They preferred a claim for direction that their services be regularised.

04. The Central Administrative Tribunal by the impugned judgment and order disposed of the TA No.26/796/2020 and directed the respondents to consider the cases of the petitioners in terms of the existing policy regarding continuance of the persons appointed or engaged on contractual or daily wage basis within a period of three months.

05. Since the Tribunal has already issued directions for consideration of the petitioners as Contracual or on Daily Wage basis, we do not find that any illegality has been committed by the authorities.

06. In view of the above, we dismiss the writ petition with the direction to the authorities to consider the petitioners for continuance on contractual or daily wage basis and for regularisation without being influenced by the observations made by the tribunal in paragraph 3 of the impugned judgment and order.

                                             (SANJAY DHAR)               (PANKAJ MITHAL)
                                                   JUDGE                 CHIEF JUSTICE
                      Srinagar
                      26.07.2021
                      Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.07.27 10:14
I attest to the accuracy and
integrity of this document
 

 
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