GHULAM HASSAN KINAH Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner on the strength of averments made in the petition seeks following reliefs:

(2.) The background facts are as under:

(3.) The petitioner as already stated seeks quashment of the order no. 1158-GAD of 2001 dated 09-10-2001 whereby the petitioner's induction was ordered as also order no. 1251-GAD of 2009 dated 08-09-2009 rejecting the petitioner's claim on the grounds that the impugned orders expose the petitioner to hostile discrimination. It is insisted that the order no. 1251-GAD of 2001 dated 08-09-2009 is in conflict with judgment dated 27.02.2009 passed in SWP no. 1320/2002.