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Judgment
Sanjeev Kumar, J
1 In this petition, the petitioner seeks a direction to the respondents to adjust him as Class-IV employee in the PHE Department in lieu of the land
measuring 1 kanals 8 marlas comprising khasra No.179 situated at Palpar Ranghura, Tehsildar and District Jammu given by him to PHE Department
for construction of tank for water purposes.
2 A short grievance projected by the petitioner in this petition is that the land aforesaid was given to the respondents, free of cost on the promise made
by them that the petitioner would be adjusted as Class-IV employee in the PHE department. However, the respondents have not fulfilled the said
promise.
Respondent Nos. 1 to 2 have filed their objections in which they have stated that the case of the petitioner is required to be considered under SRO
520 of 2017 dated 21.12.2017, but due to failure of the petitioner to complete the requisite formalities, the same has not been processed.
4 Having heard learned counsel for the parties and perused the record, I am of the view that this petition can be disposed of by providing as under:
1 That, the petitioner shall complete all the requisite formalities as may be required in terms of SRO 520 of 2017 (supra) and submit the same to
respondent No.2 within a period of two weeks from today.
2 That, in case of any deficiency in the documents, the same shall be intimated by the respondents to the petitioner in writing which deficiency shall be
made good by the petitioner within two weeks of such intimation.
3 The competent authority i.e respondent No.2, on receipt of complete documents from the petitioner, shall take a final decision in the matter with
regard to the engagement of the petitioner in terms of SRO 520 of 2017 within a period of two months thereafter.
Ordered accordingly.
Disposed of in the above terms.