STATE OF J&K Vs. SHASHI BALA SHARMA

JUDGEMENT

(1.) Heard Mrs. Shaista Hakim, learned Deputy Advocate General for the appellants.

(2.) Since delay in preferring the instant appeal has been condoned vide order dated October 12,2010 (today) passed in CDLSW no. 35/2009 and keeping in view the importance of the issue raised in this appeal as well as upon hearing the learned counsel for the appellants, we propose to dispose of this Letters Patent Appeal today itself at the admission stage.

(3.) The basic issue involved in this appeal, which witnesses a challenge to the order dated April 9, 2008 passed by Writ Court in SWP no. 902/2004 is that as to whether the appointment on compassionate ground can be made on adhoc basis.