BASHIR AHMAD DAR Vs. STATE

JUDGEMENT

(1.) The subject matter of the writ petition is Government Order No. 901 (Aux) of 2009 dated 10th of November, 2009 and the challenge is thrown to it, on the grounds taken in the memo of writ petition.

(2.) With this writ petition, the petitioner has landed in second round of litigation and the orders which have been issued by the respondents from time to time have given him reason for such litigation.

(3.) It appears that father of the petitioner died in harness and accordingly case of the petitioner for compassionate appointment was processed and was subsequently appointed on 3rd of April 1998. But he was not allowed to join his duties by the concerned authority constraining him to approach this court through the medium of a writ petition SWP No. 312/2000, which was allowed vide judgment dated 15th of February, 2008 and respondents were directed to consider the case of the petitioner and make a decision.