GULZAR AHMAD MIR Vs. STATE OF J&K

JUDGEMENT

(1.) WE heard Mr. Qayoom, learned counsel for the appellant as well as Mr. M.I. Qadri, learned counsel for the respondents. Being aggrieved by a judgment and order dated: 11.05.1999 passed by learned Single Judge in SWP No. 150 of 1998 dismissing the petition, the present appeal has been preferred by the writ petitioner.

(2.) THE facts in compendium leading to the filing of the present writ appeal are these: -

(3.) THE appellants father Ghulam Hassan Mir was working as Head constable at Police Station, Anantnag. He was shot dead by extremist on 18.03.1990. Thereafter the appellant was appointed to the post of Constable on compassionate ground by an order dated: 26.04.1990. One Rattan Lal whose father was also working as Head Constable and was gun down by extremist sometime in 1994 has also been appointed on compassionate ground to the post of ASI of Police by the appropriate Government. Thereafter the appellant as writ petitioner filed SWP No. 150 of 1998 claiming inter alia that the writ petitioner is equally situated and circumstanced with one Mr. Rattan Lal who has been appointed to the post of ASI of Police and accordingly seeking a writ of mandamus for a direction to the respondents to also appoint the appellant to the post of ASI of Police as in the case of one Rattan Lal Mr. Rattan Las has not been arrayed as a party respondent either in the writ petition or before the appellate court.