RAJ KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) Heard Mr. Rupak Ratta, learned Counsel appearing on behalf of the Appellant as well as Mr. M. I. Qadri, learned Advocate General assisted by Mr. A. H. Qazi, learned Additional Advocate General appearing for the Respondents.

(2.) The legality and correctness of judgment and order dated 21.04.2008 has been assailed by means of this Letters Patent Appeal.

(3.) The writ petition being SWP No. 473/2008 preferred by the writ Petitioner seeking appointment on compassionate grounds after the death of his father on 12.02.1996 while working as shepherd in Animal and Sheep Husbandry Department, has been rejected by the Writ Court.