SAJAD AHMAD MIR Vs. STATE

JUDGEMENT

(1.) WHEN compassion is sought then reason has to take back seat. This is the sum and substance of the plea put across by the appellant Sajad Ahmad Mir, whose father died on06 -03 -1987.

(2.) THE appellant/writ petitioner applied to compassionate appointment in September 1991. At that point of time, he was under age. His case was recommended to the Administrative Department for relaxation of age bar. In the meantime SRO 43 of 1994, Jammu and Kashmir {Compassionate Appointment) Rules, 1994 came into force. The claims of the appellant were declined by the Administrative Department in 1996 communication in this regard is dated: 08 -06 -1996. This is annexure "N" on the record of the writ petition. This makes mention on the fact that earlier also, claim of the appellant was declined. Reference is being made to earlier communication dated: 12 -05 -1999 and 12 -07 -1996. As the inter departmental correspondence which had ensured is relevant. Same is being noticed seriatum: -

(3.) THE learned Single Judge of this Court has come to the conclusion that unless and until earlier communications were challenged, i.e. the decision regarding declining or relaxation of age bar is set aside, no meaningful relief could be given.