VINOD KUMAR RAINA Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this writ petition seeking directions to respondents 1 to 3 to give him equal treatment as meted out by them to respondent no. 4 in terms of SRO 43 of 1994. According to petitioner he and respondent no. 4 are similarly situated, therefore respondents 1 to 3 would not be justified in discriminating between both of them.

(2.) FATHER of the petitioner who was an ex -serviceman was killed by the militants in Kashmir valley on the intervening night of 23/24 September, 1995. He was kidnapped on that night and his dead body was found on 24th September, 1995 at Bharamshah National Highway near Khanabal Anantnag. He was serving with the Director of Sainik Welfare i.e. respondent no. 3 at Srinagar. In view of this development petitioner left the valley and migrated to Jammu.

(3.) AFTER the death of his father and family having migrated to Jammu they claim to have approached the authorities for appointment of the petitioner as Junior Assistant. As according to him respondent no. 4 was appointed as such and he was also similarly situate like him (petitioner).